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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(3)(b) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951

(b)where the cost of restoring the land to its determination of the State Government, be excessive having regard to the value of the land at that time [and the owner declines to accept release from requisition of the land without payment of compensation for so restoring the land] [Words within square brackets added by W.B. Act 10 of 1954.].