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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(c) in Waste Lands (Requisitioning and Utilisation) Act, 1952

(c)in respect of any waste land in which any person other than a tenant ora lessee or a proprietor in occupation is interested, the average net annual compensation derived from such land by the person in occupation thereof during the three years immediately preceding the said date, or if no income was derived by such person during the said three years, the sum equivalent to three per cent, of the market value of such land on the date of the notification under section 3.