(a)Paragraphs 12-19A, Chapter II, of the Bengal Land Acquisition Manual, contain general instructions regarding the procedure to be followed and the points to be considered when selecting land for acquisition for a public purpose.(b)When a Superintendent has selected the land to be taken up, he shall send to the Collector a memorandum specifying generally the nature of the land with the settlement plot numbers, if there has been a survey and settlement and stating whether it is waste, cultivated or residential and the number and character of buildings, trees, etc., standing on it, also a description of its boundaries and an application setting forth clearly the purpose for which the land is required and ask the Collector to furnish him with a draft notification under section 4 of the Land Acquisition Act and an approximate cost of acquisition. On receipt of these from the Collector the Superintendent shall submit the same with an approximate estimated cost of the proposed building to the Inspector-General through the Range Deputy Inspector-General for submission to the Administrative Department of the Provincial Government.Note. - In the case if acquisition of land which is required in connection with the buildings to be constructed, by the Communications and Works Department and cost of which is to be shown in the accounts of that department the Executive Engineer in charge of the work concerned, as the officer requiring the land will apply to the Collector for the draft notification. The Communications and Works Department will take all subsequent action in regard to the acquisition of land in such cases.
