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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of West Bengal - Subsection

Section 89(c) in The Land Registration Act, 1876

(c)affect the rights of [the Government] [Words 'the Crown' first substituted for the words 'the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or of any person in respect of any immoveable property or of any interest, except as otherwise expressly provided herein.