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[Cites 0, Cited by 0] [Section 5A(16)] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(16)(b) in West Bengal Land Reforms Rules, 1965.

(b)in case of land having any water body, it has to be specified that such change, conversion or alteration shall take effect from the date of conversion of water body or from such date as may be stated in such order.]