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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3) in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.

(3)The amount ordered to be paid by instalments under sub-section (1) shall be a charge on the land in respect of which the order under that sub-section has been made.