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State of West Bengal - Section

Section 12 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997

12. Reference to High Court to be deemed to be reference to Tribunal.

—Notwithstanding anything contained elsewhere in this Act or in any specified Act, reference to the High Court in any specified Act shall be deemed to be a reference to the Tribunal with effect from the date appointed by the State Government under section 6.