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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Bengal Presidency - Subsection

Section 20(1A) in Bengal Tenancy Act, 1885

(1A)A person shall be deemed, for the purposes of this section, to have continuously held land in a village, notwithstanding that such village was defined, surveyed and recorded as, or declared to constitute a village at a date subsequent to the commencement of the said period of twelve years.