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[Cites 0, Cited by 0] [Section 14A(2)] [Section 14A] [Entire Act]

State of West Bengal - Subsection

Section 14A(2)(b) in The Bengal Tanks Improvement Act, 1939

(b)in other cases pay at such times and in such manner as may be prescribed to any person to whom such land has been leased out and who hold such land as lessee at the time such possession is taken or retaken and to every other person having at that time, on payment of any rent or charge, any right in such land, such, such compensation as the Collector, after such inquiry as he thinks fit, may determine, and such compensation shall not be less than the amount of the rent or charge which the person to whom the compensation is paid continues to be liable to pay to the owner or the tenant of such land and shall be deemed to be a full and complete satisfaction for all loss suffered by every such person as a result of the interference with the exercise of his right.]