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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1)(c) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(c)For the interest of the owner of any hut or other structure-compensation equal to the cost of construction of a similar hut or other structure as on the date of vesting, after deducting therefrom an amount on account of depreciation calculated at such percentage as may be prescribed having regard to the nature of the materials used in the construction.