Section 5(1) in The Singur Land Rehabilitation And Development Act, 2011
(1)For the transfer to and vesting in the State Government the land under section 3 and right, title and interest in relation thereto, the amounts of premium paid respectively by the vendors shall be refunded after deducting the amount of arrears of rent left unpaid by them upon an application being made by them respectively mentioning the amount of premium paid and rent kept in arrear.
