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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1)(a) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.

(a)he applies in the prescribed manner to the Collector at any time before the 25th day of December, 1945, for the restoration of such land to him, and