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State of West Bengal - Section

Section 52A in West Bengal Land Reforms Act, 1955

52A. [ Provision for establishment of Government Company, etc.—The State Government may, while making rules under section 52, provide for the establishment of any Government Company or any cooperative society or any institution in the public interest for utilisation of any land.] [Section 52A inserted by West Bengal Act 50 of 1981, w.r.e.f. 7.8.1969.]