Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of West Bengal - Subsection Section 17(2) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997 (2)The State Government may appoint one or more persons (whether legal practitioner or not) as its representatives to act or plead before the Tribunal.
