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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1) in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.

(1)After demarcation of the land under section 6 the Collector shall, by publishing in the Official Gazette and in such other manner as may be prescribed a notice in this behalf, acquire the land so demarcated with effect from such date as may be specified in the notice.