Section 10(3) in East Kolkata Wetlands (Conservation and Management) Act, 2006
(3)After examination of the case and inspection, if any, of the proposed site under sub-section (2), the Authority shall refer the case to the Collector of the concerned District for taking necessary action for issuance of an order under section 4C of the West Bengal Land Reforms Act, 1955 (West Bengal Act No. 10 of 1956).
