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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of West Bengal - Subsection

Section 92(2)(n) in The West Bengal Non-Agricultural Tenancy Act, 1949

(n)the forms to be used generally or for any particular local area or class of cases for the receipt and counterfoil referred to in section 46 and for the statement of account referred to in sub-section (2) of section 47 and the particulars to be specified in such receipt, counterfoil and statement;