Section 11(2) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(2)in other cases, the amount payable shall not exceed -(i)where the premises were let out on rent for a continuous period of not less than six months [and ending within six months] [Words substituted for the word 'immediately' by W.B. Act 27 of 1986.] before being requisitioned, such rent by more than ten per cent., or(ii)where the premises were not so let out, such rent as would be reasonable having regard to the situation, locality and condition of the premises and the amenities provided therein and where there are similar premises in the locality, having regard also to the rent payable in respect of such premises.(f)an appeal shall lie to the High Court against an award of an arbitrator;(g)save as provided in this section and in any rules made under this Act, nothing in any law for the time being in force [, relating to arbitration,] [Words inserted by W.B. Act 7 of 1954.] shall apply to arbitrations under this section.
