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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(3) in The West Bengal Comprehensive Area Development Act, 1974

(3)Any loan advanced to a cultivator under this section including any interest chargeable thereon shall be the first charge on the crop raised or on the output of any other agricultural production carried on by the cultivator as well as on any other property acquired by him through such loan.