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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2)(b) in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.

(b)in the case of other land, the average income, less two per cent, of such income, derived or derivable therefrom during a period of five years immediately preceding the date of vesting; and