Section 26(3) in West Bengal Estates Acquisition Act, 1953
(3)[ Except—(a)in a case covered by the proviso to sub-section (1) of section 7 [or the proviso to sub-section (7) of section 10], or(b)when the entire amount of compensation is payable in cash [under clause (a) of sub-section (2) of section 23 [ xxx ] [Inserted by Section 13 of the West Bengal Estates Acquisition (Amendment) Act, 1961 (West Bengal Act No. 9 of 1961).]],all sums to be deducted under section 7 or recoverable under an order of attachment under sub-section (1) shall be deducted from the amount of compen6tion payable in [ xxx ] [The word non-negotiable omitted by Section 9 of the West Bengal Estates Acquisition (Second Amendment) Act, 1961 (West Bengal Act No. 19 of 1961).] bonds under the provisions of clause (b) of sub-section (2) of section 23 [or from the annuity payable under sub-section (3) of that section] [Inserted by Section 9(2) of the West Bengal Estates Acquisition (Amendment) Act, 1964 (West Bengal Act 22 of 1964) (with retrospective effect).] [, and no such sum shall be deducted from the amounts payable under sub-section (1) or sub-section (2) of section 12] [Added by Section 5 of the West Bengal Estates Acquisition (Second Amendment) Act, 1957 (West Bengal Act No. 25 of 1957) (with retrospective effect).].][Sub-section (3) added by Section 11(2) of the West Bengal Estates Acquisition (Amendment) Act, 1955 (West Bengal Act No. 35 of 1955) (with retrospective effect).]
