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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(4) in The West Bengal Non-Agricultural Tenancy Act, 1949

(4)The Collector may hold a summary inquiry under sub-section (3), either on information received from a Revenue Officer within one year, or upon complaint of the party aggrieved made within three months, from the date of failure, or upon the report of a Civil Court.