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State of West Bengal - Section

Section 14 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

14. Power to acquire land compulsorily. -

The Authority may for the purpose of carrying out its functions under this Act, with the previous sanction of the State Government, compulsorily acquire any land with or without strayers thereon under the provisions of any law for the time being in force authorising such acquisition.