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

State of West Bengal - Subsection

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

(g)the raiyat shall be wholly responsible for any breach of the conditions by the person to whom permission may be given by him for carrying out the operation.