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[Cites 0, Cited by 0] [Section 14F(6)] [Section 14F] [Entire Act]

State of West Bengal - Subsection

Section 14F(6)(a) in West Bengal Land Reforms Rules, 1965.

(a)Where notice could not be served on the payee or payment could not be made for any reason whatsoever, or where the raiyat or the intermediary, as the case may be, does not respond within six months from the date of service of the notice, the Collector shall send the Assessment Roll and the records of the case to the District Record Room of the Collector-ate for safe custody after making necessary entries in the register to be maintained under sub-rule (1). A camp wise register shall be maintained in the Record Room also in respect of Assessment Rolls consigned to the Record Room.