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

State of West Bengal - Subsection

Section 4(4)(a) in West Bengal Land Reforms Act, 1955

(a)he has without any reasonable cause used the land comprised in the [plot of land] [Substituted for "the word holding" by the West Bengal Land Reforms (Amendment) Act, 2003 (18 of 2003) (w.e.f. 19.10.2003).] or a substantial part thereof for any purpose other than [that for which it was held by him or settled by the State or directly incidental thereto] [Substituted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969, for Agriculture.];