Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bengal Presidency - Section Section 3 in The Bengal Revenue Commissioners Regulation, 1829 3. Commissioners invested with powers of judges of Circuit and Courts of Circuit collectively; period of holding sessions, etc. - Repealed by the Repealing Act, 1874 (XVI of 1874).
