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State of West Bengal - Section

Section 6D in The West Bengal Government Premises (Tenancy Regulation) Act, 1976

6D. Period for payment of compensation.

- The amount of compensation determined under section 6C by the prescribed authority or the Appellate Authority, as the case may be, shall be payable by the tenant or the person, as the case may be, liable to pay such compensation, within thirty days from the date of the order.]