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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(4) in Waste Lands (Requisitioning and Utilisation) Act, 1952

(4)The sums payable under sub-section (1) by the State Government or by a person to whom possession has been made over under that sub-section shall not be less than the amount payable by the Collector as compensation under section 8.