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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Bengal Presidency - Subsection

Section 78(5) in Calcutta Improvement Act, 1911

(5)When any agreement has been executed in pursuance of sub-section (4), or when any payment has been accepted in pursuance of the proviso to that sub-section, in respect of any land, the proceedings for the acquisition of the land shall be deemed to be abandoned.