(1)Whenever any building, or any street, square or other land, or any part thereof, which -(a)[ is situated in the Howrah Municipal Corporation and is vested therein, or] [[Clause (a) substituted by W.B. Act 15 of 1995. Previous clause (a) was as under :-'(a) is situated in the Howrah Municipality or In the Bally Municipality and is vested In the Commissioners thereof, or'.]](b)is situated in any part of [any Municipality of Howrah] [Words substituted for the words 'any other Municipality' by W.B. Act 15 of 1995.] constituted under the Bengal Municipal Act, 1932, in which this Act is for the time being in force, and is vested in the Commissioners of that Municipality,is within the area of any improvement scheme and is required for the purposes of such scheme, the Board shall [give notice accordingly to the Mayor and the Chairman] [Words substituted for the words 'give notice accordingly to the Chairman' by W.B. Act 15 of 1995.] of the Municipality concerned and such building, street, square, other land or part, shall thereupon vest in the Board, subject, in the case of any building, or any land, not being a street or square to the payment of compensation, if any, [to the Howrah Municipal Corporation or the Municipality concerned, as the case may be,] [Words substituted for the words 'to the Commissioners of the Municipality concerned' by W.B. Act 15 of 1995.] under sub-section (3):Provided that [the Mayor or the Councillors of the Municipality concerned, as the case may be,] [Words substituted for the words 'the Commissioners of the Municipality concerned' by W.B. Act 15 of 1995.] shall be allowed reasonable opportunity to remove at their own cost any underground pipes, cables or other fixtures belonging to them, if they so desire.
