Section 9(2)(b) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997

[Cites 0, Cited by 1] [Section 9(2)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2)(b) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997

(b)the Tribunal shall, on receipt of such records, proceed to dispose of such matter, proceeding, case or appeal so far as may be, from the stage reached before such transfer or from any earlier stage or de novo as it may deem fit:

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State of West Bengal - Subsection

Section 9(2)(b) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997