Section 4(1) in The Howrah-Amta Light Railway Company (Acquisition Of Land) Act, 1976
(1)The State Government shall deposit in cash in Court to the credit of the company an amount which shall be determined by the Collector, where the land is situated within the limits of Howrah Municipality, at the rate of rupees seventy-four thousand and seven hundred fifty per hectare and, where the land is situated outside the Howrah Municipality, at the rate of rupees four thousand eight hundred and fifty-eight per hectare in case of firm land and rupees one thousand three hundred and forty-five per hectare in case of any other land.
