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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(1)(e) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947

(e)[ the Arbitrator shall, in determining the amount of compensation to be awarded to the landlord, have regard to the matters referred to in clauses (a), (b) and (c) of section 12:] [[Clause (e) substituted by W.B. Act 29 of 1963, which was earlier as under :-