Section 50(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)(i)On receipt of the report referred to in sub-section (2), the concerned authority shall consider it and assess the amount and offer it to the owner.(ii)The amount shall be equal to -(a)where permission is refused, the difference between what would have been the value of the land if the permission had been granted and the value of the land in its existing state:(b)where permission is granted subject to conditions, the difference between what would have been the value of the land if the permission had been granted unconditionally and what would be the value of the land with permission granted subject to conditions.
