Section 3(19)(b) in Bengal Tenancy Act, 1885

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Bengal Presidency - Subsection

Section 3(19)(b) in Bengal Tenancy Act, 1885

(b)any survey made by the Government which has been adopted by notification in the Calcutta or Eastern Bengal and Assam and Gazette or which may be adopted by notification in the Calcutta Gazette, as defining villages for the purposes of this clause in any specified area; and where a survey has not been made by, or under the authority of, the Government, such area as the Collector may, with the sanction of the Board of Revenue, by general or special order, declare to constitute a village :

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Bengal Presidency - Subsection

Section 3(19)(b) in Bengal Tenancy Act, 1885