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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2)(a) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.

(a)the manner in which a proprietor, tenure-holder, raiyat or under-raiyat is to apply to the Collector under clause (a) of sub-section (1) of section 4;