Section 14(1) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(1)Where the State Government is of opinion that for the purpose of carrying out any Slum Clearance and Redevelopment Scheme sanctioned under this Act, it is necessary to acquire any land or any other immovable property within, adjoining or surrounded by, any slum area, it may, by a notice published in the Official Gazette and by such other manner as may be prescribed, acquire such land or immovable property with effect from such date as may be specified in the notice.
