Section 5(4) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958
(4)Before taking possession under sub-section (2) or sub-section (3) of the land and huts and other structures, the officer shall pay such amount to the occupier as may be prescribed on account of-(a)cost of removal,(b)cost of dismantling and re-erecting any plant, machinery or such other equipment used for any trade or industry, and(c)compensation for any temporary loss of occupation.
