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[Cites 0, Cited by 0] [Section 114A(11)] [Section 114A] [Entire Act]

State of West Bengal - Subsection

Section 114A(11)(a) in The West Bengal Panchayat Act, 1973

(a)who has suffered damage in consequence of the compliance with the notice, by the depreciation of any interest in the land to which he is entitled or by being disturbed in his enjoyment of the land, or