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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2) in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.

(2)When a notice is published under sub-section (1) in respect of any land, such land shall, with effect from the date specified in the notice, vest absolutely in the State Government free from all encumbrances.