Section 3 in The Howrah-Amta Light Railway Company (Acquisition Of Land) Act, 1976
3. Acquisition of land.
(1)If the State Government is of opinion that any land held by the Howrah-Amta Light Railway Company Limited is needed for providing better facilities for transport and communication to the members of the public by construction of broad-gauge railway line in Howrah-Amta-Bargachia-Champadanga and Dankuni-Sheakhala areas within the districts of Howrah and Hooghly, it may, by notification in the Official Gazette, acquire such land and may make such further order or order as appear to it to be necessary or expedient in connection therewith.(2)On the publication of the notification under sub-section (1), the land shall stand transferred to and vest absolutely in the State Government free from all encumbrances and the Collector shall take possession of such land forthwith.(3)The State Government shall be entitled to transfer any land acquired under this section to the Government of India or use the land in such other manner as the State Government thinks fit.
