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[Cites 0, Cited by 0] [Section 14F(5)] [Section 14F] [Entire Act]

State of West Bengal - Subsection

Section 14F(5)(c) in West Bengal Land Reforms Rules, 1965.

(c)Payment may be made in cash, or in cheque or in bank draft or by money order according to the instructions to be issued by the Board of Revenue, West Bengal.