Section 12(4) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956

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State of West Bengal - Subsection

Section 12(4) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956

(4)The registers of appeals, and the records of appeals other than those dismissed for default or non-prosecution shall be preserved for the following period, namely :

(i)	Records	File B	….	….	12 years
File C	….	….	3 years
(ii)	Registers		…..	…..	12 Years

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State of West Bengal - Subsection

Section 12(4) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956