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State of West Bengal - Section

Section 14 in West Bengal Land Reforms Rules, 1965.

14. Manner of execution of final order under sub-section (5) of section 14C.

— A Revenue Officer shall in executing a final order under sub-section (5) of section 14C follow, as far as possible, the procedure laid down in the Code of Civil Procedure, 1908, relating to execution of decrees.