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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(e) in The Land Registration Act, 1876

(e)[ reference to entries made in the intermediate register after the preparation of the general register.] [Clause (e) repealed, by Bengal Act 2 of 1906 and E.B. & A. Act 1 of 1907, in the districts in respect of which any order is issued under any clause of Section 19A of the present Act.]