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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(5) in West Bengal Estates Acquisition Act, 1953

(5)The publication of the notification in the Official Gazette shall be conclusive evidence that all requirements relating to publication in the first instance as mentioned in sub-section (3) have been complied with and also of the due publication of the notification and of notice to all persons affected by the notification.