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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(b) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981

(b)any land vested in or in the possession of-
(i)the State Government,
(ii)a port authority of a major port, or
(iii)a railway administration, or
(iv)a local authority, or