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 0] [Section 5A] [Entire Act] State of West Bengal - Subsection Section 5A(7) in West Bengal Land Reforms Rules, 1965. (7)No field inquiry shall be conducted without giving at least 7 days' notice to the applicant specifying the date and time of such inquiry.
