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State of West Bengal - Section

Section 5 in The Bengal Agricultural Debtors Act, 1936

5. Delegation of power to Commissioner. -

The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may, by notification, delegate its powers under sections 3 and 4 to the Commissioners.