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 25(2)] [Section 25] [Entire Act] State of West Bengal - Subsection Section 25(2)(a) in West Bengal Estates Acquisition Act, 1953 (a)no such deduction shall be made until a reasonable notice has been given to the intermediary to appear and be heard in the matter; and