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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(1)(b) in Waste Lands (Requisitioning and Utilisation) Act, 1952

(b)subject to clause (a), the Collector shall kept the waste land under requisition for such period as he considers necessary for enabling the person to whom possession is made over under sub-section (I) of section 6, to recover any capital or recurring Expenditure incurred by such person and to earn a reasonable margin of profit.