Section 78(2)(a) in The Calcutta Improvement Act, 1911

[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(2)(a) in The Calcutta Improvement Act, 1911

(a)reaches them before the time fixed by the Collector, under section 9 of the Land Acquisition Act, 1894, for making claims in reference to the land, and

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State of West Bengal - Subsection

Section 78(2)(a) in The Calcutta Improvement Act, 1911