Section 6 in The Singur Land Rehabilitation And Development Act, 2011
6. Transfer of land to unwilling owners and its utilization.
- The State Government shall return equivalent quantum of land to unwilling owners, who have not accepted the compensation from the land described in Part I and Part II to the Schedule and the rest of the land shall be utilized by the Government for socio-economic development, employment generation, industry and for other public purpose of the State.
