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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(c) in The Land Registration Act, 1876

(c)any land being the property of [the Government] [Words 'the Crown' first substituted for the word 'Government' by the the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws, Order, 1950.] of which the Board shall have directed the separate entry on the general register hereinafter mentioned [or on any other register prescribed for the purpose by rule made under this Act] [Words within third brackets substituted for Western Bengal by Bengal Act 2 of 1906 and for Eastern Bengal by E.B. & A. Act 1 of 1907.] ;