Section 8(2) in The West Bengal Land Development And Planning Act, 1948
(2)[ When the amount of compensation has been determined under sub-section (1), the Collector shall make an award in accordance with the principles set out in section 11 of the said Act, [and the amount referred to in sub-section (2) of section 23 of the said Act shall also be included in the award] [Sub-Section (2) inserted by W.B. Act 23 of 1955.].
