Section 35 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
35. Government lands.
(1)For the furtherance of the objects of this Act, the State Government may, upon such conditions as may be agreed upon between that Government and the Corporation, place at the disposal of the Corporation any lands vested in the State Government.(2)After any such land has been developed by, or under the control and supervision of, the Corporation, it shall be dealt with by the Corporation in accordance with the regulations made, and directions given by the State Government in this behalf.(3)If any land placed at the disposal of the Corporation under subsection (1) is required at any time thereafter by the State Government shall replace it at the disposal of the State Government upon such terms and conditions as may be mutually agreed upon.
