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[Cites 0, Cited by 0] [Section 15A(3)] [Section 15A] [Entire Act]

State of West Bengal - Subsection

Section 15A(3)(c) in West Bengal Land Reforms Act, 1955

(c)the person determined or nominated under sub-section (1) omits or fails to take any steps, within the prescribed period, for the continuation of the cultivation of the land, cultivation of the land may be continued by such person, whether an heir of the deceased bargadar or not, as may be nominated by the person whose land was cultivated by the deceased bargadar.