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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1)(iii) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(iii)"Net annual income" means the average of the net income calculated over a period of five consecutive years preceding the date of vesting. If only a portion of the land was let out for any period during the five consecutive years as aforesaid, then the gross income for the portion so let out shall be the basis determining the gross income of the entire land for such period.