Section 6 in The West Bengal Land Development And Planning Act, 1948
6. Declaration of acquisition of land needed for development scheme.
(1)When a development scheme is sanctioned under sub-section (2) of section 5 and the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is satisfied that any land in the notified area for which such scheme has been sanctioned is needed for the purpose of executing such scheme, a declaration to the effect that such land is needed for a public purpose shall, unless already made in pursuance of section 7, be made by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(1a)[ When the State Government is satisfied, after taking into consideration any report submitted under sub-section (2) of section 4A, that any land in the notified area is needed for the public purpose specified in sub-clause (i) of clause (d) of section 2, a declaration to the effect that such land is needed for the said purpose shall [* * * *] [Sub-Section (1a) inserted by W.B. Act 23 of 1955.] be made by the State Government.](2)The declaration shall be published in the Official Gazette, and shall state the district or other territorial division in which the land is situate, the purpose for which it is needed, its approximate area, and, where a plan shall have been made of the land, the place where such plan may be inspected.(3)[ When the State Government makes a declaration under sub-section (1) or sub-section (1a), it may, if it thinks fit, insert in the declaration a statement that the mines of coal, iron-stone, slate or other minerals lying under the land or any particular portion of the land are not needed for the purpose for which the land is being acquired.] [Sub-Section (3) inserted by W.B. Act 23 of 1955.]
