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[Cites 0, Cited by 0] [Section 10(7)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(7)(a) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997

(a)copies of such application and of all documents in support of the plea for such interim order are duly furnished seven days in advance to each of the parties against whom such application is made or is proposed to be made;