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[Cites 0, Cited by 1] [Section 8(4)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(4)(ii) in The West Bengal Fisheries (Requisition and Acquisition) Act, 1965

(ii)where the Collector and the person interested do not agree as to the compensation, or where the person interested cannot be traced or does not appear before the Collector when called upon to be present for the purpose of the determination of the compensation, the compensation to be determined by the Collector shall include the amount calculated for the period of requisition of the fishery or lands at the rate of the net average annual income from such fishery or lands and the amount which the Collector considers necessary to compensate the person interested for any damage referred to in clause (b) of sub-section (3) and the Collector shall make an award ordering payment of the compensation so determined.