Section 14 in The Benares Family Domains Act, 1904
14. Reference to Raja.
- No notification or rules shall be published under sections 4, 12 and 13 until the opinion of the Raja of Benares thereon has been taken and considered by the [State Government] [Substituted by the ALO 1950 for 'Provincial Government' which had been Substituted by the ALO 1937 for 'Local Government'.].
