Section 3(3)(a) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956

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State of West Bengal - Subsection

Section 3(3)(a) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956

(a)The period, within which a bargadar may make deposit under sub-section (4) of section 16, is thirty days from the date of refusal of the owner of the land to accept the share of the produce tendered to him by the bargadar or to give a receipt therefor, and

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State of West Bengal - Subsection

Section 3(3)(a) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956