Section 4 in The Bengal Board Of Revenue Act, 1913
4. Powers and duties of additional Member. -
An Additional Member of the Board of Revenue appointed under the proviso to section 3 shall exercise and perform such powers and duties of the Board as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may direct.
