Section 7 in The Bengal Agricultural Debtors Act, 1936
7. State Government may invest Boards with certain powers. -
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, from time to time, empower a Board to exercise all or any of the powers under [sub-sections (2) or (3) of section 9] [substituted by Bengal Act 8 of 1940.], sub-section (2) of section 13, clause (b) [or clause (c)] [Inserted by Bengal Act 8 of 1940.] of sub-section (1) of section 19, section 21, or sub-section (1) of section 22, and unless so empowered a Board shall not exercise any such powers.
