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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(3)(c) in Waste Lands (Requisitioning and Utilisation) Act, 1952

(c)in respect of such waste land is as referred to in clause (c) of sub-section(2), to every person interested in such land such sum as may be apportioned to him by the Collector, out of the amount referred to in that clause, having regard to the nature and extent of his interest.