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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(2)(iii) in West Bengal Estates Acquisition Act, 1953

(iii)assessment of compensation already made or in progress on or before the date of issue of the notification shall be reopened and assessment of compensation for all lands and interests vested or deemed to have been vested in the State Government under this Act shall be made afresh under the provisions of this Act;]