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[Cites 0, Cited by 0] [Section 14GG(6)] [Section 14GG] [Entire Act]

State of West Bengal - Subsection

Section 14GG(6)(e) in West Bengal Land Reforms Rules, 1965.

(e)that the land so permitted to be acquired shall not be left unused, either wholly or partly, at any point of time after granting such permission for any reason whatsoever;