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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(b) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982

(b)where the landlords do not agree in writing as to their respective shares, the Controller shall, having regard to the documents, affidavits and other evidences, if any, produced before him, make such apportionment as will appear to him to be reasonable;