Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act] Bengal Presidency - Subsection Section 2(2)(d) in The Bengal Agricultural And Sanitary Improvement Act, 1920 (d)all amounts paid, or estimated as payable, as compensation for damage inflicted in carrying out any scheme or work under this Act; and