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[Cites 0, Cited by 0] [Section 14P] [Entire Act]

State of West Bengal - Subsection

Section 14P(2) in West Bengal Land Reforms Act, 1955

(2)The provisions of sub-section (1 a) shall not apply to a bona fide transfer or partition of any land as aforesaid, and the partition shall lie on the transferor or the person in whose name the land stood recorded before the partition, as the case may be.