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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(b) in Waste Lands (Requisitioning and Utilisation) Act, 1952

(b)in respect of any wasteland which on the said dale was in the occupation of a proprietor the average annual income derived from such land by such proprietor during the three years immediately preceding the said date, or if no income was derived by such proprietor during the said three years, the sum equivalent to three percent, of the market value of such land on the Hale of the notification under section 3-