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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(3)(c) in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004

(c)if an application is made for obtaining certified copy of records and documents maintained in the office of the Collector or local authority in relation to maintenance, preparation and revision of record-of-rights, the fee for such certified copy shall be five plus rupees two for a folio of ninety words shall be charged :