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[Cites 0, Cited by 0] [Section 3B(4)] [Section 3B] [Entire Act]

State of West Bengal - Subsection

Section 3B(4)(a) in West Bengal Land Reforms Rules, 1965.

(a)the raiyat shall not himself, or permit any person to, quarry sand or dig or use any earth or clay from his land except under a lease granted under the Mines and Minerals (Regulation and Development) Act, 1957 (Act 67 of 1957);