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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(2) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972

(2)With effect from the date specified in the notice referred to in sub-section (1), the land or immovable property as is mentioned in the notice shall vest absolutely in the State Government free from all encumbrances.