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Bengal Presidency - Section

Section 126 in Calcutta Improvement Act, 1911

126. Power to direct sale of securities in which any surplus of the revenue account is invested. - If, any time after any surplus referred to in section 125, sub-section (2), has been invested, the [State Government] is satisfied that the investment is not needed for the service of any loan referred to in that sub-section, it may direct the sale of the securities held under the investment.