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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(2) in West Bengal Land Reforms Act, 1955

(2)Any Revenue Officer or prescribed authority or other officer or authority empowered under the provisions of this Act shall have exclusive jurisdiction to enquire into and decide any question relating to any land in connection with any matter which is required to be enquired into or decided by any prescribed authority or other officer or authority under the provisions of this Act.