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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of West Bengal - Subsection

Section 9B(2) in The Bengal Tanks Improvement Act, 1939

(2)The person to whom the possession of such land has been restored under sub-section (1) shall not use it in such manner as may cause damage to the banks of the derelict tank or may affect the use of the tank for the purposes of irrigation.