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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3) in The Bengal Development Act, 1935

(3)In every case under sub-section (2), such officer shall offer to the persons interested compensation for the standing crop cut and, subject to rules made under this Act, for any other damage caused during the process of cutting and removal; and, if such offer is not accepted, the value of the crop cut and the amount of the damage so caused shall be assessed by the Collector in the prescribed manner.