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[Cites 0, Cited by 0] [Section 20A(3b)] [Section 20A] [Entire Act]

State of West Bengal - Subsection

Section 20A(3b)(iii) in West Bengal Land Reforms Rules, 1965.

(iii)Such order of the Collector or [District Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.] or the Sub-divisional Officer, as the case may be, shall be final.]