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State of West Bengal - Section

Section 32 in The Land Registration Act, 1876

32. When register may be altered on order of Civil Court.

- Whenever any Civil Court makes a decree confirming any transfer of proprietary possession which has already been made in any estate or revenue-free property, or gives effect to any decree transferring any such possession, such Court may order the transfer to be registered in the registers of the Collector and the Collector shall register such transfer accordingly.