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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(d) in West Bengal Land Reforms Act, 1955

(d)a transfer for charitable or religious purposes or both without reservation of any pecuniary benefit [for any individual, or] [Substituted by ibid, for "for any individual."]