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[Cites 0, Cited by 0] [Section 21D] [Entire Act]

State of West Bengal - Subsection

Section 21D(2) in West Bengal Land Reforms Act, 1955

(2)[ The provisions of sub-section (1) shall have effect not withstanding anything contained in Chapter VII or Chapter VIIA of this Act.] [Section 21D shall be renumbered as sub-section (1) and sub-section (2) inserted by West Bengal Land Reforms (Amendment) Act, 1989 w.e.f. 7.8.1989.]