Section 6(1) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951
(1)[(slet)] [Clause (i) renumbered as clause (ii) and after that new clause (i) inserted by W.B. Act 4 of 1969.] In respect of the acquisition under this Act of any requisitioned land, the amount of compensation payable shall be the price which the requisitioned land would have fetched in the open market, if it had remained in the same condition as it was at the time of requisitioning and had been sold on the date of acquisition.(ii)[ Any immovable property which was subject to any requisition effected under the rules made under the Defence of India Act, 1939, but which was released from requisition at any time prior to the commencement of this Act shall, for the purpose of determination and payment of compensation for such requisition, be deemed to be requisitioned land within the meaning of this Act and any proceedings taken for determination and payment of compensation in respect of any such property shall be deemed to have been validly taken as if this Act had come into force on the date when such proceedings were taken.] [Clause (i) renumbered as clause (ii) and after that new clause (i) inserted by W.B. Act 4 of 1969.]
