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[Cites 0, Cited by 1] [Section 23(2)] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(2)(b) in West Bengal Estates Acquisition Act, 1953

(b)the balance of the compensation shall be paid in [negotiable and transferable bonds of not less than fifty rupees each] [Substituted by Section 8(2)(1) of the West Bengal Estates Acquisition (Second Amendment) Act, 1961 (West Bengal Act No. 19 of 1961) for the words non-negotiable bonds.] carrying interest at three per centum per annum with effect from the date of issue and payable in the prescribed manner in twenty equal annual instalments [ xxx ] [The words "subject to any deduction from such payment of any sum which the Collector may order to be made under section 7 or any ad interim payment made under section 12 or any other sum recoverable from such compensation under section 8 or under an order of attachment" omitted by Section 10(2) of the West Bengal Estates Acquisition (Amendment) Act. 1955 (West Bengal Act No. 35 of 1955) (with retrospective effect).] [and the remainder, if any, below fifty rupees, shall be paid in cash] [Added by Section 8(2)(2) of the West Bengal Estates Acquisition (Second Amendment) Act. 1961 (West Bengal Act No. 19 of 1961).]