Section 363(1) in The Calcutta Municipal Corporation Act, 1980
(1)Compensation shall be paid by the Corporation to the owner of any building or land acquired for a public street, square, park or garden under the provisions of this Chapter :Provided that any increase or decrease in value of the remainder of the property, of which the building or the land so acquired formed part, likely to accrue from the setting back to the regular line of a public street, shall be taken into consideration in determining the amount of such compensation.
