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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(2) in The Bengal Agricultural Debtors Act, 1936

(2)For the purpose of the registration under sub-section (1) of an award or a certificate the Chairman shall be deemed to be an officer of Government empowered to execute such instrument within the meaning of section 88 of the Indian Registration Act, 1908.