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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2) in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.

(2)Compensation payable under sub-section (1) shall be determined by the Collector according to the following principles:-
(a) for agricultural or other lands-  
(i) for the first five hundredrupees of the net average annual income ... ten times such income;
(ii) for the next five hundredrupees of the net average annual income ... eight times such income;
(iii) for the next five hundredrupees of the net average annual income ... four times such income;
(iv) for the balance of the netaverage annual income ... two times such income;
(b) for a fishery-  
(i) for the first five thousandrupees of the net average annual income ... three times such income;
(ii) for the balance of the netaverage annual income ... two times such income.
Explanation. - Net average annual income shall mean-
(a)in the case of agricultural land, one-third of the average value of the produce derived or derivable from such land during a period of five years immediately preceding the date of vesting;
(b)in the case of other land, the average income, less two per cent, of such income, derived or derivable therefrom during a period of five years immediately preceding the date of vesting; and
(c)in the case of a fishery, one-third of the average income from the fishery during a period of five years immediately preceding the date of vesting.