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[Cites 0, Cited by 0] [Section 4C(5)] [Section 4C] [Entire Act]

State of West Bengal - Subsection

Section 4C(5)(b) in West Bengal Land Reforms Act, 1955

(b)On receipt of the order, the raiyat or the lessee shall restore the original character of the plot of land at his own cost within such time, as may be ordered by the Collector.