Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8A] [Entire Act] State of West Bengal - Subsection Section 8A(3) in The West Bengal Restoration of Alienated Land Act, 1973 (3)A transferor shall not be liable to pay interest upon any amount the payment of which is stayed under this section.
