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 10(3)] [Section 10] [Entire Act] State of West Bengal - Subsection Section 10(3)(b) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997 (b)the remedial measures available under the provisions of the relevant specified Act are not adequate or shall cause undue hardship to the applicant.