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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2)(c) in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.

(c)if he has not made an application under section 4 and if no inquiry has been started by the Collector on his own motion under subsection (2) of section 5, file a petition to the court stating that he intends to make an application under section 4.