Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5A(16)] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(16)(a) in West Bengal Land Reforms Rules, 1965.

(a)in case of land without having any water body, it has to be specified that such change, conversion or alteration shall take effect from the date of issuance of such order; and