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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(3)(d) in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004

(d)if the Head of any Department or Directorate of the Central or the State Government applies to the Controller or to the Appellate Authority for a certified copy of any final order of the Controller or of the Appellate Authority, as the case may be, for any public purpose, a certified copy of such order shall be granted to such applicant on plain paper only, free of cost.