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[Cites 0, Cited by 2] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(4) in West Bengal Estates Acquisition Act, 1953

(4)The State Government may [delegate] [Section 5A Inserted by Section 2 of the West Bengal Estates Acquisition (Amendment) Act, 1954 (West Bengal XIII of 1954) (with restrospective effect).] all or any of its powers under this section to such officers in its service as it may deem fit.