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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Assam - Subsection

Section 39(1) in The Bengal Public Demands Recovery Act, 1913

(1)The Commissioner may, after previous publication and with the previous sanction of the State Government, make rules regulating the procedure to be followed by person making requisitions under Section 5 and by Collector and Certificates Officer acting under this Act, and may by such rules, alter add, to or annul any of the rules in Schedule II.