Section 62(3)(b) in The Calcutta Improvement Act, 1911

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State of West Bengal - Subsection

Section 62(3)(b) in The Calcutta Improvement Act, 1911

(b)whose immovable property was ventilated by such square or part, and who has suffered damage, -

(i)in case (a), from such discontinuance or closing, or

(ii)in case (b), from the use to which the Board have put such square or part.