Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(5) in West Bengal Land Reforms Rules, 1965.

(5)The revenue may also be paid by challan in T.R. Form No.7 against proper head of receipt in an authorised bank provided the challan is duly checked and countersigned by a Revenue Officer of the Block in which the land is situated.