Section 27(7) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(7)Where the land has been acquired in the aforesaid manner for the purposes referred to in sub-section (1), the State Government shall, after it has taken possession of the land, -(a)where the Corporation pays the amount of compensation determined under section 28 and other charges incurred by the State Government in connection with the acquisition, transfer the land to the said Corporation for the purpose for which the land had been acquired, or(b)where the Corporation does not propose to pay the aforesaid compensation and charges, hand over possession of the land to the Corporation or the purpose for which it has been acquired.
