Section 6(4) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951
(4)[ Notwithstanding anything contained in sub-sections (1) and (3), the compensation referred to in clause (i) of sub-section (1), in respect of any requisitioned land shall, unless it is sooner released from requisition under section 4 or acquired under section 6, be revised with effect from the expiry of [seven years] [Sub-section (4) inserted by W.B. Act 13 of 1976.] from the commencement of the West Bengal Requisitioned Land (Continuance of Powers) (Amendment) Act, 1976 and the amount of compensation be made equal to the rent which would have been payable for the use and occupation of the requisitioned land if it had been taken on lease on the date with effect from which the revision is made.]
