Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50B] [Entire Act]

State of West Bengal - Subsection

Section 50B(3) in West Bengal Land Reforms Act, 1955

(3)When a record-of-rights is modified, the prescribed authority shall publish a draft of the record modified in the prescribed manner and for 'he prescribed period and shall receive and consider any objection to any entry therein or to any omission therefrom.