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[Cites 0, Cited by 7] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(2) in West Bengal Land Reforms Act, 1955

(2)If in deciding any dispute referred to in sub-section (1) or otherwise any question arises as to whether a person is a bargadar or not and to whom the share of the produce is deliverable, such question shall be determined by the officer or authority mentioned in sub-section (1).