Section 25(2) in West Bengal Estates Acquisition Act, 1953
(2)The Compensation Officer shall, before making any payment under section 23 of any compensation payable in terms of a Compensation Assessment Roll [, ascertain from the intermediary in the prescribed manner if any amount has already been paid to him on account of compensation and, if so, shall, by order,] [Substituted by Section 12(2), ibid for the words prepared for any notified area, ascertain from such intermediary, in the prescribed manner if any amount has been paid to him on account of compensation in respect of any other notified area and.] adjust the payment by making any deduction he considers necessary :Provided that(a)no such deduction shall be made until a reasonable notice has been given to the intermediary to appear and be heard in the matter; and(b)any such order for deduction shall be subject to appeal in the manner provided under section 20.
