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[Cites 0, Cited by 0] [Section 50B] [Entire Act]

State of West Bengal - Subsection

Section 50B(2) in West Bengal Land Reforms Act, 1955

(2)When an order is made under sub-section (1), the prescribed authority appointed under section 50 (hereinafter referred to in this section as the prescribed authority) shall modify in the prescribed manner the record-of-rights in accordance with the provisions of sub-section (1).