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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(2)(a) in The West Bengal Alienation Of Land (Regulation) Act, 1960.

(a)direct any person in whose possession or control any land or part of land vested in the State Government under sub-section (1) may be to deliver possession thereof to the State Government.