Section 13 in The West Bengal Fisheries (Requisition and Acquisition) Act, 1965
13. Power to enter upon fishery, etc.
- The State Government may, with a view to requisitioning any fishery or land or for the purpose of determination by the Collector of the amount of compensation payable under this Act, by order, -(a)require any person to furnish to such authority as may be specified in the order such information in his possession relating to the property as may be specified;(b)authorise any person to perform in respect of any fishery or land all or any of the functions referred to in sub-section (2) of section 4 of the Land Acquisition Act, 1894.
