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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2) in The Howrah-Amta Light Railway Company (Acquisition Of Land) Act, 1976

(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.