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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(a) in Waste Lands (Requisitioning and Utilisation) Act, 1952

(a)in respect of any waste land which on the said date was in the occupation of a tenant or lessee-
(i)the annual rent and cesses, if any, payable by the tenant or the lessee in respect of such land, and
(ii)the average net annual income derived from such land by the tenant or lessee during the three years immediately preceding the said date, or if no income was derived from such land by the tenant or lessee during the said three years, the sum equivalent to three per cent, of the market value of the interest of the tenant or of the lessee in such land on the date of the notification under section 3;