Section 29(2) in West Bengal Estates Acquisition Act, 1953
(2)Where in pursuance of additional conditions mentioned in sub-section (1), any lease of mines and minerals is terminated by the State Government under clause (t) of sub-section (1) or any land is resumed by the State Government under clause (h) of that sub-section, the lessee shall be entitled to compensation calculated in accordance with the principles laid down in section 32, as far as they are applicable, together with an amount not exceeding what has been expended by the lessee in works or operations connected with such lease or such resumed land included in the lease, less the value of any assets used or employed by him in such connection taken away by him.
