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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(5) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997

(5)Where an application under sub-section (1) has been admitted by the Tribunal, it shall decide and dispose of such application as expeditiously as possible, and ordinarily within six months from the date of such admission or from the date of receipt of records from the concerned Authority or the State Government, as the case may be.