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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(7)(b) in The Land Registration Act, 1876

(b)any survey made [by any Government] [Words substituted for the words 'by the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] which may be adopted [by the State Government] [Words 'by the Provincial Government' first inserted by the Government of India (Adaptation of Indian Laws) Order, 1937; then the word 'State' substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] by notification in the [Official Gazette] [Words substituted for the word 'Government Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.] , as defining mauzas for the purposes of this clause in any specified area;