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

Bengal Presidency - Subsection

Section 4A(3) in The Bengal Alluvial Lands Act, 1920

(3)An application for inclusion in the list of claimants by a person with whom any of the land has been settled or resettled during the period of attachment shall not be considered unless it alleges a title independent of such settlement or resettlement.