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[Cites 0, Cited by 0] [Section 14T(6)] [Section 14T] [Entire Act]

State of West Bengal - Subsection

Section 14T(6)(iv) in West Bengal Land Reforms Act, 1955

(iv)share of income or usufructs of the land appropriated or enjoyed, or the area of such land occupied or enjoyed, by or on behalf of the manager, sebait, mutwalli, or any other person managing the trust, endowment or institution.]