Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 9] [Entire Act] State of West Bengal - Subsection Section 9(5) in West Bengal Land Reforms Act, 1955 (5)The Munsif shall send a copy of hiS order as modified on appeal, if any, under sub-section (6) to the prescribed authority for correction of the record-of-rights.
