Section 6(2) in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.
(2)On and from the beginning of the day on which the order is so published, the fishery and the lands mentioned therein shall vest absolutely in the State free from all incumbrance's and the Collector shall take possession of such fishery and lands and shall, for that purpose, cause an order to be served on the persons in possession of such fishery and lands requiring them to deliver possession thereof to him by such date as may be specified in the order.
