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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(4) in The West Bengal Security Act, 1950

(4)Where any immoveable property requisitioned under sub-section (1) is to be released from requisition, the State Government may, after making such enquiry, if any, as it considers necessary, specify by order in writing the person who appears to the State Government to be entiled to the possession of such property.