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

State of West Bengal - Subsection

Section 3A(3) in West Bengal Land Reforms Rules, 1965.

(3)Where an application is made for a permit for quarrying of sand, such application must be accompanied by a certificate from the local Executive . Engineer of the Public Works Department, Government of West Bengal, indicating the depth of sand seam and its thickness.