Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 14] [Entire Act] State of West Bengal - Section Section 9 in The Rent Recovery Act, 1853 9. [Order, etc., not to be disputed on ground that Collector was not the Collector of proper district.] - Repealed by the Repealing Act, 1873 (XII of 1873).
