Section 2(k) in Digha Acquired Land Settlement Act, 2010
(k)"Ex-Gratia Amount" means the amount determined by the Board and approved by the Government to be payable to the erstwhile land owners or their transferees either through registered sale deed or through any other written instrument against their respective land acquired for the Board in addition to the compensation already paid/ payable to them in terms of the provisions made under the Land Acquisition Act.
