Section 2(1)(a) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(a) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.

(a)when used with reference to a proprietor or tenure-holder, means any land which on the date of the transfer of such land by sale referred to in sub-section (1) of section 4 was comprised in the estate or tenure, as the case may be, of, and held in khas by, the proprietor or tenure-holder who made such transfer; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Subsection

Section 2(1)(a) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.