Section 13 in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
13. Persons with whom agreement is to be entered into.
- The Collector shall enquire into the respective rights of all persons interested in the premises and shall decide whether the compensation shall be paid to any such person periodically or in lump. If the compensation is to be paid periodically the Collector shall, having regard to the terms and conditions under which [the premises may have been let out to a tenant] [Words substituted for the words 'a tenant may be in occupation of the premises' by W.B. Act by W.B. Act 4 of 1949.], also decide whether the agreement for payment of compensation referred to in section 11 shall be entered into with such tenant or with the immediate landlord of such tenant.
