Section 15(1) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(1)Where the right of user in any land has vested in the State Government under sub-section (3), or in the prescribed authority under sub-section (4), of section 11, the State Government or the prescribed authority, as the case may be, shall be liable to pay to the owner and to any other person whose right of enjoyment in that land has been injuriously affected by reason of such vesting, compensation calculated at ten per centum of the market value of that land on the date of notification under sub-section (1) of section 11.
