Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14H] [Entire Act]

State of West Bengal - Subsection

Section 14H(5) in West Bengal Land Reforms Rules, 1965.

(5)Decision referred to in sub-rule (4) shall contain the point for determination, a concise statement of the facts revealed on such enquiry or enquiries, reasons for the decision and the decision.]