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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of West Bengal - Subsection

Section 44(b) in The Bengal Agricultural Debtors Act, 1936

(b)an Appellate Officer may, on an application made by any person interested [or of his own motion] [Words inserted by Bengal Act 8 of 1940.], review any decision or order passed by him or his predecessor and pass such order in reference thereto as he thinks fit: