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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(3) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(3)Where no such agreement can be reached, the State Government shall refer the case to the Collector for determination of the amount of compensation to be paid for such acquisition, as also the person or persons to whom such compensation shall be paid.