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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1)(b) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(b)For the interest of a lessee or a sub-lessee of the land-compensation equal to the amount derivable by him for the unexpired period of the lease calculated on the basis of his net annual income from the land and from any huts and structures owned by him provided that when the unexpired period of the lease is ten years or more or when the period of the lease is not specified, the amount of compensation shall not exceed the amount indicated in the following table :