Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of West Bengal - Subsection

Section 87(1)(f) in West Bengal Town and Country (Planning and Development) Act, 1979

(f)the amount by which the total of the value of the existing plots exceeds the total of the value of the plots each of such being estimated at its market value on the date of the publication of the scheme under section 61 with all the buildings and works thereon on that date and without reference to improvements contemplated in the scheme other than improvements to the alteration of its boundaries.