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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(2)(b) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951

(b)twice the price which the requisitioned land would have fetched in the open market if it had been sold on the date of requisition, whichever is less.
(ii)[ Any immovable property which having been requisitioned under the rules made under the Defence of India Act, 1939, was acquired at any time before the commencement of this Act shall, for the purpose of determination and payment of compensation for such acquisition, be deemed to have been acquired under section 5 of this Act and any proceedings taken, at any time prior to the commencement of this Act for determination and payment of compensation in respect of any such property shall be deemed to have been validly taken as if this Act had come into force on the date when such proceedings were taken.] [Clause (i) renumbered as clause (ii) and after that new clause (i) inserted by W.B. Act 4 of 1969.]