Section 3(2)(b) in The Land Registration Act, 1876

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State of West Bengal - Subsection

Section 3(2)(b) in The Land Registration Act, 1876

(b)any land which is entered on the revenue-roll as separately assessed with land-revenue (whether the amount of such assessment be payable immediately or prospectively), although no engagement has been entered into with [the Government] [Words 'the Crown' first substituted for the word 'Government' by the the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws, Order, 1950.] for the amount of revenue so separately assessed upon it as a whole;

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State of West Bengal - Subsection

Section 3(2)(b) in The Land Registration Act, 1876