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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(3)(i) in West Bengal Land Reforms Act, 1955

(i)in such portions for the district of Darjeeling as may be declared by notification by the State Government to be hilly portions, the month of Pous or Magh, and