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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2)(a) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956

(a)table of contents, (b) order sheets, (c) memorandum of appeal together with any schedule annexed thereto, (d) counter petition, if any, (e) memorandum of the points for decision, (f) decision upon which preliminary order, if any, is founded and such order with further direction if any given, (g) evidence in appeal.