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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(1) in The West Bengal Non-Agricultural Tenancy Act, 1949

(1)The State Government may, if it so thinks fit, make an order directing that a survey be made and the record-of-rights be revised or prepared by a Revenue Officer in respect of all non-agricultural lands in any district or part thereof in accordance with such rules as may be made by the State Government in this behalf.