Section 62(3) in The Calcutta Improvement Act, 1911
(3)Whenever the Board discontinue the public use of, or permanently close, any public square vested in them, or any part thereof, they shall pay reasonable compensation to every person -(a)who was entitled, otherwise than as a mere licensee, to use such square or part as a means of access, or(b)whose immovable property was ventilated by such square or part, and who has suffered damage, -(i)in case (a), from such discontinuance or closing, or(ii)in case (b), from the use to which the Board have put such square or part.
