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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(2)(a) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951

(a)the price which the requisitioned land would have fetched in the open market, if it had remained in the same condition as it way at the time of requisitioning and had been sold on the date of acquisition, or