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

State of West Bengal - Subsection

Section 32(3) in The West Bengal Non-Agricultural Tenancy Act, 1949

(3)After confirmation by such authority the Revenue Officer shall cause the date of confirmation to be published in the prescribed manner and thereafter the settlement rent-roll shall be open to inspection at such place and times as may be prescribed.