Section 25 in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
25. Disposal of land or structures vested in, or resumed by, the State.
—Notwithstanding anything contained elsewhere in this Act or in any other law for the time being in force, and subject to the provisions of the Urban Land (Ceiling and Regulation) Act, 1976 (33 of 1976), it shall be competent for the State Government to make use of, or settle with any person or authority, any land or structure vested in, or resumed by, the State under this Act for public purpose on such terms and conditions, and in such manner, as may be prescribed.
