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Bengal Presidency - Section

Section 10 in Calcutta Improvement Act, 1911

10. Amendment of section 24. - For clause seventhly of section 24 the following shall be deemed to be substituted, namely: -

"seventhly, any outlay on additions or improvements to land acquired, which was incurred after the date [with reference to which the market-value is to be determined], unless such additions or improvements were necessary for the maintenance of any building in a proper state of repair."