Section 7 in The West Bengal Utilisation of Land For Production of Food Crops Act, 1969
7. Compensation.
- When any land is requisitioned under section 3, there shall be paid to every person interested compensation for such requisition and the amount of compensation shall be twenty-five per cent, of the gross produce from such land for the period for which such land has been requisitioned, or its money value determined under section 6:Provided that if there is a total failure of crop from such land or if for any reason such land has not actually been utilised, the amount of compensation per annum shall be at the rate of three per cent, of the market value of such land on the date of the order of requisition.Explanation. - The expression "person interested" includes all persons claiming an interest in compensation to be paid on account of the requisition of land under the provisions of this Act and a person shall be deemed to be interested in land if he is interested in an casement affecting the land.
