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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982

(2)Any order of the Controller under sub-section (3) of section 11 shall be deemed to be an order within the meaning of clause (f) of section 12 and shall, without prejudice to the provisions of rule 19, be executed accordingly.