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

State of West Bengal - Subsection

Section 3A(3)(b) in West Bengal Land Reforms Act, 1955

(b)whose estates or interests, other than land held in his khas possession, have vested in the State under sub-section (1), shall be entitled to receive an amount to be determined in accordance with the provisions of section 14V.