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[Cites 0, Cited by 1] [Section 12] [Entire Act]

Bengal Presidency - Subsection

Section 12(3) in Bengal Tenancy Act, 1885

(3)When any such instrument is admitted to registration, the registering officer shall cause the notice of transfer referred to in sub-section (2) to be served on the landlord named in the notice or his common agent, if any, in the prescribed manner.