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[Cites 0, Cited by 0] [Section 14E(5)] [Section 14E] [Entire Act]

State of West Bengal - Subsection

Section 14E(5)(a) in West Bengal Land Reforms Rules, 1965.

(a)the State Government may, by notification in Official Gazette, change any procedure laid down or any form prescribed in sub-rules (1) to (4) and may prescribe new procedure or form for the purpose of preparation and publication of Assessment Rolls; and