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[Cites 0, Cited by 0] [Section 14E(3)] [Section 14E] [Entire Act]

State of West Bengal - Subsection

Section 14E(3)(m) in West Bengal Land Reforms Rules, 1965.

(m)Every Revenue Officer in charge of preparation and publication of an Assessment Roll shall maintain a register in such form as may - be specified by the Board of Revenue, West Bengal and shall initial with date each entry in the said register.