Section 32(2) in West Bengal Estates Acquisition Act, 1953
(2)[ Where such intermediary as aforesaid has estates and interests for which compensation is payable under Chapter III, the Compensation Officer shall calculate the total amount which would have been payable in accordance with the table contained in sub-section (1) of section 17 as if the net income had been the aggregate of the net income calculated in respect of the estates and interests for which compensation is payable under Chapter III and the net income calculated under this section; the Compensation Officer shall also calculate the total amount which would have been payable as compensation if compensation for such estates and interests and compensation for mines and minerals had been calculated separately; and the lesser of the two total amounts of compensation so calculated shall be the amount of compensation payable.][Sub-section (2) Inserted by Section 10 of the West Bengal Estates Acquisition (Amendment) Act, 1957 (west Bengal Act No. 4 of 1957) (with retrospective effect).]
