Section 15(2) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(2)Where, in pursuance of any Slum Clearance and Redevelopment Scheme, any land or immovable property has been acquired, and has vested in the State Government under sub-section (3), or in the prescribed authority under sub-section (3), of section 14, the State Government or the prescribed authority, as the case may be, shall be liable to pay-(a)to each intermediary in respect of his rights and interests-(i)in any land, an amount equal to twenty times, and(ii)in any hut or other structure situated in the land and belonging to such intermediary, a further amount equal to five times,the net annual income of such intermediary from such land or such hut or other structure, as, the case may be;(b)to every thika tenant in respect of the rights and interests in any land, huts or other structures thereon, at an amount equal to five times the net annual income of the thika tenant from such land, huts or other structures.Explanation. - In this sub-section, -(i)"net annual income", in relation to any person, means the yearly average of his net income during a period of five consecutive years immediately preceding the date of vesting;(ii)"net income", in relation to any person, means the amount arrived at by deducting from his gross income the following, namely: -(a)the rents and taxes, if any, payable by such person in respect of the property concerned, and(b)the cost of management and collection calculated at an amount not exceeding three per centum of the gross income;(iii)"gross income", in relation to any person, means the income actually derived or derivable by such person:Provided that, where only a portion of any land is let out by any person for any period during the five consecutive years immediately preceding the date of vesting, the gross income of such person from the entire land or immovable property for such period shall be calculated on the basis of the income actually derived by him during such period for the portion so let out.
