Section 3 in The West Bengal Utilisation of Land For Production of Food Crops Act, 1969
3. Power to requisition.
(1)The Collector may, by order in writing, requisition any land if he is of opinion that such land is suitable for the production of food crops and is not likely to be utilised during the current or the ensuing agricultural season :Provided that no land which forms part of any homestead or cremation or burial ground or of any place of worship shall be requisitioned under this section.(2)Such requisition shall be made for such period, not extending beyond the agricultural year in which the order under sub-section (1) is made, as may be specified in the order.(3)An order under sub-section (1) shall specify the date on which the possession of such land shall be delivered to the Collector.(4)An order issued under sub-section (1) shall be served in such manner as may be prescribed upon the owner of the land and where the order relates to land in occupation of an occupier, not being the owner of the land, also on such occupier.
