Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of West Bengal - Subsection Section 8(7) in The Barakar Electric Supply Installations Acquisition Act, 1981 (7)When the gross amount payable to the owner is equal to or less than the total amount to be deducted no payment shall be made to the owner by the Board.
