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[Cites 0, Cited by 3] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(3) in West Bengal Land Reforms Act, 1955

(3)Where any share of produce tendered under sub-section (2) is accepted by the person whose land is cultivated by the bargadar, each party shall give to the other a receipt, in such form as may be prescribed, for the quantity of the produce received by him.