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(3)] [Section 17] [Entire Act] State of West Bengal - Subsection Section 17(3)(ii) in West Bengal Land Reforms Rules, 1965. (ii)to the Block Land and Land Reforms Officer of the Block in which the land for which revenue is payable is situated.