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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of West Bengal - Subsection

Section 177(2) in West Bengal Municipal Act, 1993

(2)For the purposes of this section, a wall separating any premises from a public street shall be deemed to be a building, and it shall be deemed to be a sufficient compliance with the permission or the requirement to set forward a building to the regular line of a street, if a wall of such materials and dimensions as are approved by the Board of Councilors is erected along such line.[178. Payment of compensation. - The Board of Councilors shall, for any acquisition made under this Chapter, pay compensation as awarded under the Land Acquisition Act, 1894 (1 of 1894)] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994].
178. Payment of compensation.- The Board of Councilors shall, for any acquisition made under this Chapter, pay reasonable compensation to the person adversely affected. In determining such compensation, allowance shall be made for any benefit accruing to the same premises or any adjacent premises belonging to the same owner from the construction or improvement of any other public street, square, park or garden at or about the same time that public street, square, park or garden on account of which the compensation is paid is closed.