Section 2(1)(a) in The Bengal Agricultural And Sanitary Improvement Act, 1920

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Bengal Presidency - Subsection

Section 2(1)(a) in The Bengal Agricultural And Sanitary Improvement Act, 1920

(a)means the officer in charge of the revenue jurisdiction of the district within which the lands which form the subject of a scheme under this Act are situated, or, in the case of a scheme relating to lands lying in more than one district, any such officer or officers as may be selected by the Commissioner; and

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Bengal Presidency - Subsection

Section 2(1)(a) in The Bengal Agricultural And Sanitary Improvement Act, 1920