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[Cites 0, Cited by 0] [Section 14F(7)] [Section 14F] [Entire Act]

State of West Bengal - Subsection

Section 14F(7)(b) in West Bengal Land Reforms Rules, 1965.

(b)When the raiyat or the intermediary, as the case may be, is a lunatic, the payment may be made to the manager of the estate of the lunatic which includes the vested lands and vested interests in land, provided such manager has been appointed under the Indian Lunacy Act, 1912 (4 of 1912).