Section 11 in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.
11. Disposal of fishery and lands after acquisition. -
On acquisition of the fishery and lands under this Act the State Government may take such action as it may think fit for the reclamation or protection of lands affected or likely to be affected by the fishery and may thereafter resettle the lands for cultivation on payment of such consideration as may be determined by the State Government so, however, that such consideration shall not exceed the compensation payable for such land under section 7:Provided that any such land as was previously cultivated and is fit for cultivation shall be resettled with the person who last cultivated it, or, if such person is not agreeable to take resettlement of the land or cannot be traced, with any other person, on the terms and conditions on which the same was previously held by the person who last cultivated it.
