Section 17(3) in West Bengal Estates Acquisition Act, 1953
(3)[ The sum referred to in sub-clause (v) or sub-clause (vi) of clause (b) of sub-section (1) of section 16 shall be payable to the corporation, institution or person, as the case may be, as a perpetual annuity.][Sub-section (3) Substituted by Section 6 of the West Bengal Estates Acquisition (Amendment) Act, 1963 (West Bengal Act 22 of 1963), which was earlier added by Section 9(3) of the West Bengal Estates Acquisition (Amendment) Act, 1961 (West Bengal Act No. 9 of 1961).]
