Section 4 in The West Bengal Land Development And Planning Act, 1948
4. Declaration of notified area.
(1)The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, declare any area specified in the notification to be a notified area if it is satisfied that any land in such area is needed or is likely to be needed for any public purpose and the Collector shall cause public notice of the substance of such notification to be given at convenient places in the locality in such manner as he may think fit.(2)Thereupon it shall be lawful for any person either generally or specially authorised by such Government in this behalf and for his servants and workmen, -to enter upon and survey and take levels of any land in such area;to dig or bore into the subsoil;to do all other acts necessary to ascertain whether the land is suitable for such purpose;to set out the boundaries of the land proposed to be taken and the intended line of the work (if any) proposed to be made thereon;to mark such levels, boundaries and line by placing marks and cutting trenches; andwhere otherwise the survey cannot be completed and the levels taken and the boundaries and line marked, to cut down and clear away any part of any standing crop, fence or jungle:Provided that the person so authorised shall, at the time of such entry, pay or tender payment for all necessary damage to be done as aforesaid, and, in case of dispute as to the sufficiency of the amount so paid or tendered, he shall at once refer the dispute to the decision of the Collector [* * * * *] [Words 'or other chief revenue officer of the district' omitted by W.B. Act 23 of 1955.] and such decision shall be final.
