Section 7(1) in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.
(1)Whenever any fishery and lands are acquired under section 6 there shall be paid in the manner prescribed to every person interested, compensation, the amount of which shall be determined by the Collector in the manner and in accordance with the principles hereinafter set out:Provided that where any such fishery or land is resettled under section 11 with any person, the compensation, if any, payable for it to such person shall be set off against the consideration which may be otherwise payable by such person for such resettlement.
