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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(j) in West Bengal Estates Acquisition Act, 1953

(j)"non-agricultural land" means land other than agricultural land [or other than land comprised in a forest]; [Inserted by Section 2(b) of the West Bengal Estates Acquisition (Second Amendment) Act, 1957 (West Bengal Act No. 25 of 1957) (with retrospective effect).]