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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of West Bengal - Subsection

Section 6A(2) in The Bengal Tanks Improvement Act, 1939

(2)Every Order made under sub-section (1) shall specify the boundaries of the land to which it relates or the number entered in the record-of-rights finally published under Chapter X of the Bengal Tenancy Act, 1885, of the survey plot comprising such land and shall be in such form as may be prescribed.]