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State of West Bengal - Section

Section 363 in The Calcutta Municipal Corporation Act, 1980

363. Compensation to be paid. -

(1)Compensation shall be paid by the Corporation to the owner of any building or land acquired for a public street, square, park or garden under the provisions of this Chapter :Provided that any increase or decrease in value of the remainder of the property, of which the building or the land so acquired formed part, likely to accrue from the setting back to the regular line of a public street, shall be taken into consideration in determining the amount of such compensation.
(2)If any additional land, which will be included in the premises of any person permitted or required by an order under sub-section (2) of section 360 to set forward a building to the regular line of a public street, belongs to the Corporation, such order shall be a sufficient conveyance to the owner of such land; and the price to be paid to the Corporation by the owner for such additional land and the other terms and conditions of the conveyance shall be set forth in such order.
(3)The Corporation shall pay compensation in respect of land or building acquired under this Chapter at the following scale :-
(i) for land or building with annual value determined at anamount not exceeding Rs.3000 in respect of the portion acquired ... Fifteen times the amount of the annual value.
(ii) for land or building with annual value determined atamount not exceeding Rs.3000 in respect of the portion acquired ... Rs,45,000 plus ten times at the amount of the annual value inexcess of Rs. 3,000.
C. Private streets