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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2)(b) in The Bengal Land-Revenue Sales (West Bengal Amendment) Act, 1950

(b)any rent which is lower than what has been entered in any record of rights prepared and finally published under Chapter X of the Bengal Tenancy Act, 1885, before the commencement of the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950, shall be presumed to be a low rent ;