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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(4)(c) in The West Bengal Fisheries (Requisition and Acquisition) Act, 1965

(c)in the case of a fishery, one-third of the average income from the fishery during a period of five years immediately preceding the date of requisition.