Section 17A(3) in The West Bengal Development Corporation Act, 1954
(3)When land is acquired in pursuance of sub-section (1) and the cost has been paid by the Corporation, possession thereof shall be made over to the Corporation and thereupon the acquired land shall vest in the Corporation :Provided that the Corporation shall remain liable to pay to the State Government any additional compensation which may be payable for acquisition of such land.] [Section 17A inserted by W.B. Act 20 of 1963.]
