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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(3)(d) in The West Bengal Non-Agricultural Tenancy Act, 1949

(d)that in the record-of-rights the land has been wrongly recorded as part of a particular estate or tenancy or wrongly omitted from the lands of any estate or tenancy;