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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.

(2)Where, in the exercise of the power conferred by sub-section (1), the rights of any person are infringed by the occupation or disturbance of the surface of any land, the State Government shall pay to that person compensation for the infringement.