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[Cites 0, Cited by 1] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(e) in West Bengal Land Reforms Act, 1955

(e)[ a transfer of land in favour of a bargadar in respect of such land if after such transfer, the transferee holds as a raiyat land not exceeding one acre (or 0.4047 hectare) in area in the aggregate. [Clause (e) and Explanation inserted by West Bengal Land Reforms Act No. 50 of 1981, w.r.e.f. 7.8.1969.]