Section 94 in West Bengal Town and Country (Planning and Development) Act, 1979
94. Provision for cases in which amount payable to owner exceeds amount due from him.
-If the owner of a plot attracted by a scheme is not provided with another plot in the scheme or if the contribution to be levied from him under section 90 is less than the total amount to be deducted therefrom under any of the provisions of this Act, the net amount of his loss shall be payable to him by the Development Authority in cash or in such other way as may be agreed upon by the parties.
