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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(3)(a) in Waste Lands (Requisitioning and Utilisation) Act, 1952

(a)in respect of such waste land as is referred to in clause (a) of sub-section (2), the amount determined under sub-clause (i) of that clause to the landlord or the lessor, and the amount determined under sub-clause (ii) of that clause to the tenant or the lessee;