Section 449 in Kolkata Municipal Corporation Act, 1980
449. Compensation for vesting.
- Where the right of user in any land vests in the Corporation under sub-section (5) of section 446, the Corporation shall be liable to pay to the owner or to any other person, whose right of enjoyment in such land has been prejudicially affected by reason of such vesting, compensation calculated at ten per cent of the market value of such land on the date of notification under sub-section (1) of section 446.
