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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2)(b) in The West Bengal Government Land (Regulation of Transfer) Act, 1993

(b)the lease of Government land shall determine upon payment to the lessee the value of such Government land which shall be the amount of salami of premium paid by him to the State Government in consideration of the price thereof and an interest at the admissible to the deposit in the savings bank account current at any nationalised bank: