Section 5 in The Land Acquisition (West Bengal Amendment) Act, 1997
5. Amendment of section 23.
- To sub-section (1A) of section 23 of the principal Act, the following proviso shall be added :-"Provided that in respect of the acquisition of the land referred to in sub-section (3A), and sub-section (3B), of section 9, in addition to the market value of the land, the Court shall in every case award an amount calculated at the rate of twelve per centum per annum on such market value for the period commencing on and from the date of taking possession of the land to the date of the award of the Collector".
