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[Cites 0, Cited by 0] [Section 5A(7)] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(7)(i) in West Bengal Estates Acquisition Act, 1953

(i)a transfer shall be held to be not bona fide if it was made principally or partially with the object of increasing the amount of land which a person may retain under this Chapter or principally or partially with the object of increasing the amount of compensation payable under Chapter III or Chapter IV;