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[Cites 0, Cited by 0] [Section 14G(2)] [Section 14G] [Entire Act]

State of West Bengal - Subsection

Section 14G(2)(ii) in West Bengal Land Reforms Act, 1955

(ii)If the Revenue Officer sells the [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] under clause (b) of sub-section (1), any amount that may remain out of the sale-proceeds after satisfaction of the amount due in respect of the certificate shall be paid to the defaulting raiyat.