Section 7 in The Bengal Board Of Revenue Act, 1913
7. [ Contempt. - The Board of Revenue for West Bengal shall have the same powers of dealing with contempt for the Board or in respect of any proceedings before the Board as if the Board were a High Court, referred to in article 214 of the Constitution of India] [Section 7 Inserted by W. B. Act 27 of 1953.].
[* * * * * *] [Original section 7 repealed by Ben. Act 1 of 1939.]
