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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(3) in West Bengal Land Reforms Rules, 1965.

(3)On the filing of an appeal, the Appellate Officer shall call for the records of the care from the officer or authority against whose order the appeal has been filed and after giving the appellant and the respondent an opportunity of being heard shall dispose of the appeal.