Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(5) in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962 (5)"person concerned" in relation to any public land, means any person who is in the use or occupation of the public land;
