24. [ Compulsory acquisition or requisition and acquisition of land. [[Section 24 substituted by W.B. Act 20 of 1974 which was earlier as under:-
'24. Compulsory acquisition of land. - Any land, with or without structures thereon, required by the Commissioner for carrying out their functions under the provisions of the Land Acquisition Act, 1894 and any such acquisition shall be deemed to be acquisition for a 'public purpose' within the meaning of clause (f) of section 3 of that Act.'.]]- Any land, with or without structures thereon, required by the Commissioners for carrying out their functions under this Act may be acquired under the provisions of the Land Acquisition Act, 1894, or may be requisitioned and acquired under the provisions of the West Bengal Land (Requisition and Acquisition) Act, 1948, and any such acquisition or requisition and acquisition shall be deemed to be made for a "public purpose" within the meaning of clause (f) of section 3 of the Land Acquisition Act, 1894, or for a public purpose referred to in sub-section (1) of section 3 of the West Bengal Land (Requisition and Acquisition) Act, 1948, as the case may be.]
