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 5] [Section 20] [Entire Act] State of West Bengal - Subsection Section 20(2) in West Bengal Land Reforms Act, 1955 (2)Any order made under this Chapter including an order passed or appeal shall be executed by the officer or authority appointed by the Sate Government, in such manner as may be prescribed.
