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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(b) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997

(b)the Chairman or any Judicial Member or any Administrative Member, or any officer or other employee of the Tribunal, or any officer appointed to assist the Tribunal in the discharge of its functions under this Act, for anything which is in good fAith done or intended to be done under this Act or the rules or the regulations made thereunder.