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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2)(b) in West Bengal Estates Acquisition Act, 1953

(b)where the interest of intermediary is subject to a usufructuary mortgage, the compensation payable to such intermediary shall be apportioned between him and his usufructuary mortgagee [in such proportion as may be just and fair having regard to the unexpired period of the usufructuary mortgage];