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[Cites 0, Cited by 0] [Section 14F(6)] [Section 14F] [Entire Act]

State of West Bengal - Subsection

Section 14F(6)(c) in West Bengal Land Reforms Rules, 1965.

(c)On receipt of an application under clause (b) the Collector shall obtain the case record from the District Record Room and after satisfying himself regarding the delay, shall make payment following the procedure mentioned in sub-rules (1) to (5).