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[Cites 0, Cited by 0] [Section 16A(3)] [Section 16A] [Entire Act]

State of West Bengal - Subsection

Section 16A(3)(c) in The Bengal Tanks Improvement Act, 1939

(c)exempting any land or part of any land from liability to pay the fees referred to in sub-section (2) on the ground that such land cannot practicably be irrigated from the tank to which the maximum irrigation area relates, or cannot be benefited by such irrigation or that such land is not agricultural land,