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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in The Howrah-Amta Light Railway Company (Acquisition Of Land) Act, 1976

(2)For the avoidance of doubts it is hereby declared that the liabilities of the company in relation to its lands which have vested in the State Government under section 3, shall be met from the amount referred to in sub-section (1).