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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(5)(b) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956

(b)sent by registered post by the officer or authority receiving such deposit. (5A) Intimation of revenue deposit, referred to in sub-section (6) of section 16, shall be in Form E and sent by registered post.