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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(4) in West Bengal Land Reforms Rules, 1965.

(4)If no claim and objection has been received within thirty days as mentioned in sub-rule (2), the amount of revenue determined under sub-rule (1) shall be deemed to be the finally determined revenue.