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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The West Bengal Fisheries (Requisition and Acquisition) Act, 1965

(2)Where any fishery or lands are acquired compensation shall be payable at the rate of three times the net average annual income from the fishery or the lands, as the case may be.