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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(2) in The Bengal Development Act, 1935

(2)When an improvement levy is imposed under this Act in any area in respect of an irrigation work and an agreement exists for the supply of water under the Bengal Irrigation Act, 1876, to any land in that area, the improvement levy shall not be payable in respect of such land until the expiry of the agreement.