Section 14(4) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(4)Before taking possession under clause (a) of sub-section (3) of any hut or other structure situated upon any land acquired under this section, such officer of the prescribed authority, as may be duly authorised in this behalf, shall determine, after such inquiry and inspection as may be considered suitable, -(a)the cost of erection or removal of such hut or other structure,(b)the cost of dismantling and re-erecting any plant, machinery or other equipment used for any trade or industry carried on in the hut or other structure, and(c)compensation of any temporary loss of vocation,and shall pay the amount so determined to the owner or occupier, as the case may be.
