Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of West Bengal - Subsection Section 6(3A) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956 (3A)This sub-rule was added by Notification No. 7782L. Ref. dated 16.4.1959 but latter omitted by Notification No. 1046L. Ref. dated 26.6.1963.
