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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2) in West Bengal Estates Acquisition Act, 1953

(2)In computing the period of limitation for the institution of any suit or proceeding for the recovery of any arrears referred to in sub-section (1), the time taken for adjustment of the arrears in accordance with the proviso to sub-section (1) shall be excluded.]