Legal Document View

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
[Cites 0, Cited by 0] [Section 14E(3)] [Section 14E] [Entire Act]

State of West Bengal - Subsection

Section 14E(3)(a) in West Bengal Land Reforms Rules, 1965.

(a)When an Assessment Roll has been prepared, the Revenue Officer shall publish the same in draft in a manner similar to that provided in clause (g) of this sub-rule and shall also send a copy thereof along with a notice in Form No.15 to the raiyat or intermediary, as the case may be, at his last known address.