Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of West Bengal - Subsection Section 21(2) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997 (2)Any order made by the State Government under sub-section (1) shall be laid, as soon as may be after it is made, before the State Legislature.
