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[Cites 0, Cited by 0] [Section 14E(5)] [Section 14E] [Entire Act]

State of West Bengal - Subsection

Section 14E(5)(b) in West Bengal Land Reforms Rules, 1965.

(b)the Board of Revenue, West Bengal, may prescribe such registers and forms as it may think necessary, for the purpose of preparation and publication of Assessment Rolls and may change or modify any register already prescribed.