The West Bengal Land Development and Planning Act, 1948 (West Bengal Act XXI of 1948) Provisions of s. 8(1) Declaration under 1. 6-Conclusive evidence-Land-Subject matter of declaration needed for a public purpose (ii) Compensation of land acquired under the Act not to exceed market value of land as on December 31, 1946-ultra vires the Constitution and void-Constitution of India, art. 31(2).

The West Bengal Land Development and Planning Act, 1948, passed primarily for the settlement of immigrants who had migrated into West Bengal due to communal disturbances in East Bengal provides for the acquisition and development of land for public purposes including the purpose aforesaid