Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14G(2)] [Section 14G] [Entire Act]

State of West Bengal - Subsection

Section 14G(2)(I) in West Bengal Land Reforms Act, 1955

(I)If the Revenue Officer puts any person in possession of the [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] under clause (a) of sub-section (1) for any period, the amount paid by such person shall, at the end of such period, be deemed to have been satisfied in full, and the Revenue Officer shall then restore the [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] to the defaulting raiyat.