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State of West Bengal - Section

Section 22 in West Bengal Land Reforms Act, 1955

22. Liability to pay revenue.

—(1) A raiyat shall be [liable to pay revenue for his plot of land, other than the plot of land used for agricultural purpose.] [Substituted 'liable to pay revenue for his plot of land' by Act No. 42 of 2017, dated 17.10.2017.]
(2)Revenue shall be a first charge on land held by the raiyat.