Section 12 in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
12. Matters to be considered in fixing compensation by agreement.
- [* *] [Figure and brackets '(1)' omitted by W.B. Act 4 of 1949.] In determining the amount of compensation which may be fixed by agreement under clause (a) of sub-section (1) of section 11, the Collector shall take into consideration -(a)the rent payable in respect of the premises [including, where the premises are requisitioned with any furniture therein, the charges for the use of such furniture] [Words inserted by W.B. Act 4 of 1949.];(b)If, in consequence of the requisition of the premises, the person interested is compelled to change his residence or place of business [or to remove his furniture or other articles to any other place] [Words inserted by W.B. Act 4 of 1949.], the reasonable expenses (if any) incidental to such change [or removal] [Words inserted by W.B. Act 4 of 1949.]; and(c)the damage or loss of income (if any) sustained by the person interested between the date of service of the order under sub-section (1) or under clause (b) of sub-section (3) of section 3, as the case may be, on such person and the date when the Collector takes possession of the premises.
