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[Cites 0, Cited by 0] [Section 3B(4)] [Section 3B] [Entire Act]

State of West Bengal - Subsection

Section 3B(4)(d) in West Bengal Land Reforms Rules, 1965.

(d)the raiyat shall allow the [District Land and Land Reforms Officer] [Substituted by Notification no. 3071-L-Ref., 10.7.2001, w.e.f. 10.7.2001.], the Sub-divisional Officer, the [Sub-divisional Land and Land Reforms Officer] [Substituted by Notification no. 3071-L-Ref., 10.7.2001, w.e.f. 10.7.2001.], the [Block Land and Land Reforms Officer] [Substituted by Notification no. 3071-L-Ref., 10.7.2001, w.e.f. 10.7.2001.] or any other officer authorised by the [District Land and Land Reforms Officer] [Substituted by Notification no. 3071-L-Ref., 10.7.2001, w.e.f. 10.7.2001.] in this behalf, to enter upon the land for inspection;