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[Cites 0, Cited by 0] [Section 14F(6)] [Section 14F] [Entire Act]

State of West Bengal - Subsection

Section 14F(6)(b) in West Bengal Land Reforms Rules, 1965.

(b)If and when the raiyat or the intermediary, as the case may be, claims payment against an Assessment Roll already sent to the Record Room of the Collectorate, he shall be required to appear before the Collector personally or by an authorised agent and file an application properly stamped for the purpose. The application shall be supported by an affidavit by the applicant explaining the reasons for not taking payment earlier.