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State of West Bengal - Section

Section 14N in West Bengal Land Reforms Act, 1955

14N. Determination of irrigated area.

—(1) If any question arises Is to whether any land is or is not within an irrigated area, such question shall be determined by the prescribed authority in such manner as may he prescribed.
(2)The State Government shall prescribe such authority as it may think it for the determination of the question referred to in sub-section (1).