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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2)(a) in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.

(a)in the case of agricultural land, one-third of the average value of the produce derived or derivable from such land during a period of five years immediately preceding the date of vesting;