Section 62(4) in The Calcutta Improvement Act, 1911
(4)In determining the compensation payable to any person under subsection (2) or sub-section (3), the Board shall make allowance for any benefit accruing to him from the construction, provision or improvement of any other public street or square at or about the same time that the public street or square or part thereof, on account of which the compensation is paid, is discontinued, or closed.
