Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(3) in West Bengal Land Reforms Rules, 1965.

(3)The payment of revenue may be made in cash
(i)to the Revenue Inspector of the area in which the land for which revenue is payable is situated, or
(ii)to the Block Land and Land Reforms Officer of the Block in which the land for which revenue is payable is situated.