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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(a) in The Land Registration Act, 1876

(a)any land subject to the payment of land-revenue, either immediately or prospectively, for the discharge of which a separate engagement has been entered into with [the Government] [Words 'the Crown' first substituted for the word 'Government' by the the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws, Order, 1950.] ;