Section 6(3)(b) in The Mahajati Sadan Act, 1949

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(3)(b) in The Mahajati Sadan Act, 1949

(b)where no such agreement can be reached, in the manner and in accordance with the principles set out in the Land Acquisition Act, 1894, so, however, that the market value referred to in clause first of sub-section (1) of section 23 of the said Act shall be deemed to be the market value of the said properties on the date of publication of the notice referred to in sub-section (1),

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Subsection

Section 6(3)(b) in The Mahajati Sadan Act, 1949