Section 11 in The West Bengal Land Development And Planning Act, 1948
11. Withdrawal of power from Company or local authority to execute development scheme or to dispose of land.
- If, at any time, the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is satisfied that any of the terms or conditions contained in an agreement referred to in sub-section (2) of section 10 is not being complied with, it may, by order served in accordance with the rules on the Company or local authority, as the case may be, withdraw the power conferred on it to execute any development scheme or to dispose of the lands comprised therein or both and may thereafter make such arrangement in that behalf as it may deem fit and proper.
