Section 38 in West Bengal Estates Acquisition Act, 1953
38. Payment of compensation for mines.
The provisions of sections [14, 15,] [Substituted by Section 19(1) of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960) for the figures 15.] [15A,] [Inserted by Section 10(1) of the West Bengal Estates Acquisition (Second Amendment) Act, 1961 (West Bengal Act No. 19 of 1961).][17,] [Inserted by Section 11(1) of the West Bengal Estates Acquisition (Amendment) Act, 1957 (West Bengal Act No. 4 of 1957) (with retrospective effect).] [ xxx ] [The figures 18, omitted by Section 19(2) of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960).] 19, [ xxx ] [The figures and brackets 20(1). omitted by Section 11(2) of the West Bengal Estates Acquisition (Amendment) Act, 1957 (West Bengal Act No. 4 of 1957) (with retrospective effect)] [21, 22], [Inserted by Section 10(2) of the West Bengal Estates Acquisition (Second Amendment) Act, 1961 (West Bengal Act No. 19 of 1961).] 23, 24 and 26 shall apply mutatis mutandis in regard to the procedure of preparation of Compensation Assessment Roll and the manner of payment of compensation for mines and minerals under this Chapter.
