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] [Entire Act] State of West Bengal - Section Section 3 in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944. 3. Effect of provisions of this Act where inconsistent with other law. - The provisions of this Act shall have effect notwithstanding anything to the contrary in any other law for the time being in force.
