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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(3) in The Howrah-Amta Light Railway Company (Acquisition Of Land) Act, 1976

(3)The State Government shall be entitled to transfer any land acquired under this section to the Government of India or use the land in such other manner as the State Government thinks fit.