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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of West Bengal - Subsection

Section 73(1)(n) in West Bengal Town and Country (Planning and Development) Act, 1979

(n)where a plot is subject to a mortgage with possession or a lease, decide the proportion of compensation payable to or contribution payable by the mortgagee or lessee on one hand and the mortgagor or lessor on the other;