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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of West Bengal - Subsection

Section 79(1) in The Howrah Improvement Act, 1956

(1)In any case in which the State Government has sanctioned the acquisition of land, in any area comprised in an improvement scheme which is not required for the execution of the scheme, the owner of the land, or any person having an interest therein, may make an application to the Board, requesting that the acquisition of the land should be abandoned in consideration of the payment by him of a sum to be fixed by the Board in that behalf.