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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(a) in West Bengal Estates Acquisition Act, 1953

(a)to every intermediary in whose land [not being land deemed to have been leased under section 28 or land included in a lease referred to in section 29] there is, in the opinion of the State Government, reason to believe that there are minerals not yet prospected or developed or partially prospected and developed and then abandoned;