Section 363(3) in The Calcutta Municipal Corporation Act, 1980

[Cites 0, Cited by 1] [Section 363] [Entire Act]

(3)The Corporation shall pay compensation in respect of land or building acquired under this Chapter at the following scale :-

(i) for land or building with annual value determined at anamount not exceeding Rs.3000 in respect of the portion acquired	...	Fifteen times the amount of the annual value.
(ii) for land or building with annual value determined atamount not exceeding Rs.3000 in respect of the portion acquired	...	Rs,45,000 plus ten times at the amount of the annual value inexcess of Rs. 3,000.

C. Private streets

Legal Document View