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 16] [Entire Act]

State of West Bengal - Subsection

Section 16(4) in The West Bengal Comprehensive Area Development Act, 1974

(4)[ The Sabhapati of the Panchayat Samiti within the notified area shall be the Chairman of the Advisory Board. If there are more than one such Sabhapati in the Advisory Board, each such Sahbapati shall be the Chairman of the Advisory Board in succession for such period and in such manner as may be determined by the Advisory Board.Explanation. - For the purposes of this section,-
(a)a marginal farmer means a person who owns land measuring not more than one hectare, and
(b)a small farmer means a person who owns land measuring more than one hectare but less than two hectares.]