Section 64(1)(a) in The Calcutta Improvement Act, 1911

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State of West Bengal - Subsection

Section 64(1)(a) in The Calcutta Improvement Act, 1911

(a)between the Board and the previous owner of any street or square or part thereof which has vested in the Board under section 55 and has been altered or closed by them, as to the sufficiency of the compensation paid or proposed to be paid under sub-section (3) of that section, or

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State of West Bengal - Subsection

Section 64(1)(a) in The Calcutta Improvement Act, 1911