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[Cites 0, Cited by 0] [Section 55(4)] [Section 55] [Entire Act]

Bengal Presidency - Subsection

Section 55(4)(ii) in Calcutta Improvement Act, 1911

(ii)if the provision of such means of access does not sufficiently compensate any such owner or resident for such damage or inconvenience, shall also pay him reasonable compensation in money.