Section 3(2)(b) in Land Registration Act, 1876

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Bengal Presidency - Subsection

Section 3(2)(b) in Land Registration Act, 1876

(b)any land which is entered on the revenue-roll as separately assessed with land-revenue (whether the amount of such assessment be payable immediately or prospectively), although no engagement has been entered into with [the Government] for the amount of revenue so separately assessed upon it as a whole;

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Bengal Presidency - Subsection

Section 3(2)(b) in Land Registration Act, 1876