Section 11B(3) in The Bengal Suppression Of Terrorist Outrages Act, 1932
(3)Where possession of any place has been taken under sub-section (1), the District Magistrate, on the application of any person who has suffered loss thereby, shall, if such person, in the opinion of the District Magistrate, has not used such place for the purposes of, and has no connection with, any association of the nature described in sub-section (1) of section 11A, award to such person, such reasonable compensation as the District Magistrate thinks proper.
