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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(4) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.

(4)If any owner or occupier of land included in a notification under sub-section (1) proves to the satisfaction of the State Government that he has sustained loss by reason of such land being so included, the State Government shall pay him due compensation in respect of such loss.