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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2)(a) in West Bengal Estates Acquisition Act, 1953

(a)Where an intermediary is the holder of a temporary interest the compensation payable to such intermediary in respect of such interest [shall not exceed the amount of net income which the intermediary would have derived from such interest during the unexpired period thereof] [Substituted by Section 9(2)(a), ibid for the words shall be paid out of the compensation which would, but for the existence of such temporary interest, be payable to his immediate superior landlord.], or