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State of West Bengal - Section

Section 40 in The Bengal Development Act, 1935

40. Publication of notifications. -

The [State Government] [Words 'Provincial Government' substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] shall cause every notification under this Act to be published in such manner and such places as it thinks fit.