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[Cites 0, Cited by 0] [Section 5A(11)] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(11)(c) in West Bengal Land Reforms Rules, 1965.

(c)that where the land is situated within any urban agglomeration within the meaning of the Urban Land (Ceiling and Regulation) Act, 1976 (33 of 1976), the order directing change, conversion or alteration is without prejudice to the provisions of the said Act;