Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14F(2)] [Section 14F] [Entire Act] State of West Bengal - Subsection Section 14F(2)(ii) in West Bengal Land Reforms Rules, 1965. (ii)whether he has already received any amount for vesting of any of his lands or interests in land under the Act.