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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of West Bengal - Subsection

Section 3A(2) in West Bengal Land Reforms Rules, 1965.

(2)Where such quarrying of sand or digging or use of earth or clay is intended to be done by any person other than the raiyat, the particulars of such person shall be mentioned in such application.