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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(2)Where several persons claim to be entitled to compensation payable for any land or hut or structure under sub-section (1), the prescribed authority shall determine the persons who, in his opinion, are entitled to receive the same and apportion the amount among them.