Section 4(1)(a) in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.

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State of West Bengal - Subsection

Section 4(1)(a) in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.

(a)the transferor applies in the prescribed manner to the Collector at any time before the expiry of [the 14th day of February, 1955,] [Words and figures substituted by W.B. Act 3 of 1955.] for the restoration of such land to him, and

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State of West Bengal - Subsection

Section 4(1)(a) in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.