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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(4)(ii) in The West Bengal Restoration of Alienated Land Act, 1973

(ii)the word "transferee" shall mean where the land is in the possession of any person other than the first transferee by virtue of a subsequent transfer [such subsequent transferee and shall include the heirs of such transferee; and] [Words Substituted for the words 'such subsequent transferee; and' by W.B. Act 56 of 1980.]