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

State of West Bengal - Subsection

Section 3(3)(b) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956

(b)the officer or authority with whom such deposit may be made by the bargadar is the officer or authority appointed under sub- section (1) of section 18.