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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of West Bengal - Subsection

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

(b)to every thika tenant in respect of the rights and interests in any land, huts or other structures thereon, at an amount equal to five times the net annual income of the thika tenant from such land, huts or other structures.