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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(1) in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.

(1)When the Collector makes an order under sub-section (1) of section 4 restoring any land to the transferor, such order shall have effect on the 1st day of Baisakh next following the date of the order.