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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(6)(b) in The West Bengal Restoration of Alienated Land Act, 1973

(b)in the case where such land has been alienated by the transferee before the date of such order by means of a bona fide lease for valuable consideration or a usufructuary mortgage, such payment shall be made to the transferee and the person in possession of such land as a result of such transfer in such proportion and in such manner as may be determined by the Special Officer and specified in the order; and