Section 87(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)If in any case the total of the values of the plots included in the final scheme exceeds that total of the values of the existing plots, each of such plots being estimated in the manner provided in clause (t) of sub-section (1), then the amount of such excess shall be deducted in arriving at the cost of the schemes as defined in sub-section (1).
