Section 6(1) in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.
(1)If, on a consideration of the report of the Collector and of the record of proceedings held by him, the State Government is Satisfied that the cultivation or production of agricultural lands in the notified area is affected or is likely to be affected injuriously by the establishment or existence of any fishery in such area or by extension of such fishery by the inclusion of adjoining lands therein or in any other manner and that it is necessary so to do for the purpose of protecting the lands, the State Government may, by order published in the Official Gazette, acquire the fishery and the lands in the notified area or such part thereof as it thinks fit.
