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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(6)(b) in West Bengal Estates Acquisition Act, 1953

(b)[ where such possession is not authorised by the Collector, such damages for use and occupation of such land as may be determined by the Collector, after giving the intermediary or such other person an opportunity of being heard, at a rate not exceeding—
(i)in the case of agricultural land, twenty-five per centum of the money value of the gross annual produce of such land;
(ii)in other cases, ten per centum of the market value of the land per annum.]