Section 15(2)(a) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972

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State of West Bengal - Subsection

Section 15(2)(a) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972

(a)to each intermediary in respect of his rights and interests-

(i)in any land, an amount equal to twenty times, and

(ii)in any hut or other structure situated in the land and belonging to such intermediary, a further amount equal to five times,