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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(2) in The West Bengal Non-Agricultural Tenancy Act, 1949

(2)Such authority may confirm the settlement rent-roll with or without amendment or may return it for revision:Provided that no entry shall be amended or omission supplied until reasonable notice has been given to the parties concerned to appear and be heard in the matter.