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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(3) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951

(3)For the purposes of sub-section (1) all the provisions of the aforesaid section 19 and of the rules made thereunder, and for the purposes of subsection (2) such of those provisions as relate to matters of procedure, shall be deemed to be continuing in force.