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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of West Bengal - Subsection

Section 1(4) in West Bengal Escheats and Forfeitures Act, 2012

(4)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint in that behalf.Note. - For the purpose of this section 'Land Bank' means a separate account to be maintained by Land and Land Reforms Department in respect of land and property to be vested under this Act.