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[Cites 0, Cited by 0] [Section 14F(7)] [Section 14F] [Entire Act]

State of West Bengal - Subsection

Section 14F(7)(a) in West Bengal Land Reforms Rules, 1965.

(a)Where the raiyat or the intermediary, as the case may be, is a minor, the payment may be made to his natural guardian, or to a guardian appointed by the will of his parents, or to a guardian appointed or declared by a Court, or to a person empowered to act as, or exercise the powers of, a guardian by or under any enactment relating to Court of Wards.