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

State of West Bengal - Subsection

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

(b)if an inquiry has been started by the Collector on his own motion under sub-section (2) of section 5, file a petition to the court supported by a certificate from the Collector to the effect that the Collector has started the inquiry;