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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2)(a) in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.

(a)if he has made an application under section 4, file a petition to the court supported by a certificate from the Collector to the effect that he has done so;