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[Cites 0, Cited by 0] [Section 49A] [Entire Act]

State of West Bengal - Subsection

Section 49A(b) in West Bengal Land Reforms Act, 1955

(b)obstructs any person with whom any land has been settled under sub-section (1) of section 49 from taking possession of such land, shall be punishable with imprisonment which may extend to one year or with fine which may extend to two thousand rupees or with both.]