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

State of West Bengal - Subsection

Section 4(4)(c) in West Bengal Land Reforms Act, 1955

(c)he has without any reasonable cause failed to bring the land comprised in the [plot of land] [Substituted for "the word holding" by the West Bengal Land Reforms (Amendment) Act, 2003 (18 of 2003) (w.e.f. 19.10.2003).] or any substantial part thereof under personal cultivation [or has failed to utilise the land consistently with the original purpose of the tenancy or for any purpose directly incidental thereto] [Inserted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969.] within three consecutive years of the date on which this Act comes into force or of the date on which he came into possession of such land, whichever is later;