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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(6)(a) in West Bengal Estates Acquisition Act, 1953

(a)where such possession is authorised by the licence of the Collector, such licence fee as may have been agreed upon between him and the Collector or, in the absence of any agreement, as shall be calculated at the rate of Rs. 10 per acre per annum, or