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State of West Bengal - Section

Section 5 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997

5. Power to make regulations.

—Subject to the other provisions of this Act, the Tribunal shall, for the purpose of regulating its procedure and conduct of business, make, in consultation with the State Government, regulations consistent with the provisions of this Act and the rules made thereunder:Provided that the regulations so made shall be published in the Official gazette.