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State of West Bengal - Section

Section 48B in The Howrah Improvement Act, 1956

48B. Sections 48 and 48A not to apply in certain cases. - No compensation shall be payable in pursuance of section 48 or. - section 48A when proceedings for the acquisition of land have been abandoned on the execution of an agreement, or the acceptance of a payment, in pursuance of sub-section (4) of section 79 of the Howrah Improvement Act, 1956.".