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[Cites 0, Cited by 0] [Section 21C(9)] [Section 21C] [Entire Act]

State of West Bengal - Subsection

Section 21C(9)(c) in West Bengal Land Reforms Act, 1955

(c)medical treatment of an illness of a very serious nature endangering of life of the owner of the land or the husband or wife of the owner, as the case may be, and minor sons, unmarried daughters and any other relative having no independent source of income and solely dependent on the owner,