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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(4) in Waste Lands (Requisitioning and Utilisation) Act, 1952

(4)As soon as a notice under sub-section (3) is published in the manner prescribed, the waste land shall case to be subject to requisition and shall be deemed to have been delivered to the person entitled to the possession thereof and the Collector and the State Government shall be absolved from any further liability in respect thereof.