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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of West Bengal - Subsection

Section 44(a) in The Bengal Agricultural Debtors Act, 1936

(a)a Board may, on an application made by any person interested [or of its own motion] [Words inserted by Bengal Act 8 of 1940.], review any decision or order passed by it and pass such order in reference thereto as it thinks fit,