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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(1) in The West Bengal Non-Agricultural Tenancy Act, 1949

(1)When all objections have been disposed of under section 31, the Revenue Officer shall submit the settlement rent-roll to the prescribed Revenue authority for confirmation with a full statement of the grounds for his proposals and a summary of the objections (if any) which he has received.