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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(4)(b) in West Bengal Estates Acquisition Act, 1953

(b)refer the case to such Compensation Officer as may be specially [appointed] [For Notification relating to special appointment of Compensation Officers for the purpose of section 15(4)(a) and (b) of the Act, see Notification No. 1718L. Ref., dated the 19th November, 1960. published in the Calcutta Gazette, Extraordinary of 1960, Part I, page 3034.] by the State Government in this behalf for assessment of compensation when it appears from the statement that the estates and interests of the intermediary are situated in more than one district.