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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of West Bengal - Subsection

Section 18A(3) in West Bengal Land Reforms Act, 1955

(3)Any appeal against any order referred to in sub-section (2) filed before the commencement of the West Bengal Land Reforms (Amendment) Act, 1960 or any order made in any such appeal shall have no 1 effect.] [Inserted with retrospetive effect by section 2 of the West Bengal Land Reforms (Amendment) Act, 1960 (VI of 1960).]