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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(6) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.

(6)references to "proprietor", "tenure-holder," "raiyat," "under-raiyat"; and "transferee" shall be deemed to include references to their successors in interest.