Section 9(2)(a) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2)(a) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997

(a)the High Court shall, as soon as may be after such transfer, forward the records of such matter, proceeding, case or appeal to the Tribunal in accordance with such procedure as may be prescribed; and

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State of West Bengal - Subsection

Section 9(2)(a) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997