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[Cites 0, Cited by 0] [Section 57B(2)] [Section 57B] [Entire Act]

State of West Bengal - Subsection

Section 57B(2)(b) in West Bengal Estates Acquisition Act, 1953

(b)a dispute involving determination of the question, either expressly or by implication, whether a raiyat or an intermediary, is or is not entitled to retain under the provisions of this Act such land or estate or right in such estate, as the case may be, or