Section 4(3)(c) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997

[Cites 0, Cited by 1] [Section 4(3)] [Section 4] [Entire Act]

(c)[ as an Administrative Member unless he is, or has been, an officer [[ Substituted by the West Bengal Act 23 of 2002 for the following:

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