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[Cites 0, Cited by 1] [Section 5A(3)] [Section 5A] [Entire Act]

State of West Bengal - Subsection

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

(i)the land shall, without prejudice to any rights which the transferor or the transferee may have against each other, be deemed to be the land of the transferee for the purpose of this Act;