Section 2(4)(a) in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962

[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

(a)in relation to any land belonging to, or taken on lease by, or requisitioned by or on behalf of, the State Government, that Government, and

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