Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(3)(g) in The West Bengal Non-Agricultural Tenancy Act, 1949

(g)that in the record-of-rights any right of way or other easement attached to the land has not been recorded or has been wrongly recorded;