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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(2)(iv) in West Bengal Estates Acquisition Act, 1953

(iv)[ if an intermediary had possessed any land other than, or in excess of, what is permitted under the provisions of section 6 or any other provisions of this Act, he shall be liable to pay to the State Government for the period for which he has continued in possession of such land after his estate or interest vested in the State Government, such damages for use and occupation of such land as shall be calculated at the rate of Rs. 10 per acre per annum; [clauses (iv) and (v) added by Section 3 of the West Bengal. Estates Acquisition (Amendment) Act. 1966 (West Bengal Act No. 14 of 1966).]