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[Cites 0, Cited by 0] [Section 16(10)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(10)(c) in The West Bengal Maintenance Of Public Order Act, 1972

(c)The State Government may, without prejudice to any other mode of recovery, deduct the cost referred to in clause (b) or any part thereof from the compensation payable to the owner under sub-section (3).