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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2) in West Bengal Estates Acquisition Act, 1953

(2)The Compensation Officer shall, except in a case where an intermediary has filed a statement under clause (b) of sub-section (1), hear and dispose of any objection filed under clause (a) of the said sub-section according to such procedure as may be prescribed.