Section 96(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)All payments due to be made to any person by a Development Authority shall, as far as possible, be made by an adjustment in such person's account with such Authority in respect of the reconstituted plot concerned or of any other plot in which he has an interest and failing such adjustment, he shall be paid in cash or in such other way as may be agreed upon by the parties.
