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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of West Bengal - Subsection

Section 62(4) in The Howrah Improvement Act, 1956

(4)In determining the compensation payable to any person under sub-section (2) or sub-section (3), the Board shall take into consideration any benefit accruing. - to him from the construction, provision or improvement of any other public street or square at or about the same time that the public street or square or pat thereof, on account of which the compensation is paid, is discontinued, or closed.