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[Cites 0, Cited by 0] [Section 4C(5)] [Section 4C] [Entire Act]

State of West Bengal - Subsection

Section 4C(5)(c) in West Bengal Land Reforms Act, 1955

(c)If the raiyat or lessee fails to comply with the order, the Collector may take action for restoring the original character of such plot of land and realise the cost for restoration from the raiyat or the lessee.