Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(3) in West Bengal Land Reforms Act, 1955

(3)The decision of any dispute referred to in clause (a) of sub- section (1) shall specify the money value of the share of the produce to be delivered, which shall be payable in default of delivery of such share.