Section 8 in The West Bengal Comprehensive Area Development Act, 1974
8. Objects of the Corporation. -
[(l) The Corporation shall be responsible for drawing up and implementation of projects for comprehensive development of selected areas in the State with a view to increasing agricultural production and ensuring maximum benefits of such production to the cultivators.] [Section 8 renumbered as sub-Section (1) of that section by West Bengal Act 7 of 1980.](2)[ The Corporation shall be deemed to be an agriculturist for the purpose of any law for the time being in force in the State of West Bengal.] [Sub-Section (2) inserted by West Bengal Act 7 of 1980.]
