Section 19 in West Bengal Estates Acquisition Act, 1953
19. Contents of the order of Compensation Officer.
The order of the Compensation Officer deciding an objection under [section 15 or section 15A] [Substituted by Section 13 of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960) for the words, figures and brackets sub-section (1) of section 18.] or an order under sub-section (2) of section 25 shall contain a concise statement of the case, the points for determination, the decision thereon and the reasons for such decision.
