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[Cites 0, Cited by 6] [Section 5A(3)] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(3)(ii) in West Bengal Estates Acquisition Act, 1953

(ii)if any such land or any part thereof is retained by the transferee under the provisions of this Chapter, such land or such part thereof may be taken into account in calculating the land which may be retained by the transferor under this Chapter as if such land or such part thereof had never been transferred and were retained by the transferor or chosen by him as land to be retained by him.