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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(12) in The Land Registration Act, 1876

(12)[ "the Board" means the Board of Revenue for the] [[Clause (12) substituted by the Government of India (Adaptation of Indian Laws) Order, 1937. Original clause (12) was as under:-'(12) 'The Board' means the Board of Revenue of the Provinces for the time being subject to the Lieutenant-Governor of Bengal.'.]] [State] [Word substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] ;