Section 97(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)Where two or more plots included in a scheme belong to the same owner, the net amount payable by such owner under the provisions of this Act shall be distributed over his several reconstituted plots in proportion to the increment which is estimated to accrue in respect of each constituted plot unless the owner and the said Authority agree to a different method of distribution.
