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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(4) in West Bengal Land Reforms Rules, 1965.

(4)The Sub-divisional Land and Land Reforms Officer shall dispose of the application as mentioned in sub-rule (1) relating to conversion of agricultural land exceeding 0.10 acre but not exceeding 1.00 acre, for non-agricultural purpose including homestead as well as for commercial and industrial purpose and vice versa.