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[Cites 0, Cited by 3] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2) in West Bengal Land Reforms Act, 1955

(2)On the appointment of officers or authorities under this Chapter all proceedings pending before any Bhagchas Conciliation Board established under the West Bengal bargadars Act, 1950, shall stand transferred to the officer or authority having jurisdiction over the area in ,which the land, to which the proceedings relate, is situated.