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[Cites 0, Cited by 1] [Section 57B(2)] [Section 57B] [Entire Act]

State of West Bengal - Subsection

Section 57B(2)(c) in West Bengal Estates Acquisition Act, 1953

(c)any matter which under any of the provisions of this Act is to be, or has already been, enquired into, decided, dealt with or determined by the State Government or any authority specified therein, and any such suit or application which is pending before a Civil Court immediately before the commencement of the West Bengal Estates Acquisition (Second Amendment) Act, 1973 (West Bengal Act No. 33 of 1973), shall abate so far as it relates to all or any of the matters referred to in clause (a), clause (b) or clause (c).