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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(3) in West Bengal Land Reforms Rules, 1965.

(3)The claims and objections as received under sub-rule (2) shall be disposed of in a summary way after causing enquiry, if necessary, within a period of sixty days after the expiry of thirty days as mentioned in sub-rule (2).