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[Cites 0, Cited by 0] [Section 14R] [Entire Act]

State of West Bengal - Subsection

Section 14R(b) in West Bengal Land Reforms Act, 1955

(b)for such period as may be specified by the State Government, by notification in the Official Gazette, to any land in such hilly portion of the district of Darjeeling as may be specified in the said notification.