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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2)(a) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.

(a)in the case where the agricultural land in respect of which such order is made has been alienated by the transferee before the date of such order by means of a bona fide transfer for valuable consideration or a bona fide gift by a registered instrument or heba, to the person in possession of such land as a result of such alienation;