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

State of West Bengal - Subsection

Section 12(b) in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004

(b)where the landlords do not agree in writing as to their respective shares, the Controller shall, having regard to the documents, affidavits and other evidence, if any, produced before him, make such apportionment as will appear to him to be reasonable;