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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of West Bengal - Subsection

Section 62(2) in The Calcutta Improvement Act, 1911

(2)Whenever the Board discontinue the public use of, or permanently close, any public street vested in them or any part thereof, they shall pay reasonable compensation to every person who was entitled, otherwise than as a mere licensee, to use such street or part as a means of access and has suffered damage from such discontinuance or closing.