Section 11(2) in The West Bengal Government Land (Regulation of Transfer) Act, 1993
(2)If the State Government exercises the right of pre-emption within the period of sixty days as aforesaid, -(a)the valuation of the building, if any, constructed by the lessee on such Government land, and(b)the value of such Government land (other than building),shall be made or determined, as the case may, be in accordance with the first proviso to sub-section (2) of section 10, and upon deposit of the value of such building, if any, and Government land (other than building) with the court, tribunal or other authority, as the case may be, the lease of Government land shall determine, and the State Government shall re-enter.
