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[Cites 0, Cited by 0] [Section 5A(6)] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(6)(c) in West Bengal Land Reforms Rules, 1965.

(c)if the proposed change of character, conversion or alteration in the mode of use of a land will in any way hamper the public easement recorded in respect of such land;