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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

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

(4)The amount ordered to be paid by instalments by a proprietor, tenure-holder, raiyat or under-raiyat under sub-section (1) shall be a charge on the agricultural land in respect of which the order under that subsection has been made.