Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5A(6)] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(6)(e) in West Bengal Land Reforms Rules, 1965.

(e)if such permission is in any way prejudice the application of the provision of sub-section (3) of section 6 of the West Bengal Estates Acquisition Act, 1953 (West Bengal Act No. 1 of 1954) or the provisions of the Urban Land (Ceiling and Regulation) Act, 1976 (33 of 1976), or the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979 (West Bengal Act 13 of 1979) or the provisions of the East Kolkata Wetland (Conservation and Management) Act, 2006 (West Bengal Act No. 7 of 2006), if applicable.