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

State of West Bengal - Subsection

Section 4(4)(i) in The West Bengal Restoration of Alienated Land Act, 1973

(i)[ the word "transferor" referred to in this Act means the first transfer or, where the first transferor is unwilling to get the transferred land restored, any subsequent transferor between the expiry of the year, 1967 and the date of commencement of the West Bengal Restoration of Alienated Land (Amendment) Act, 1980 and includes the heirs of such first or subsequent transferor;] [[Clause (i) Substituted by W.B. Act 56 of 1980, which was earlier as under: