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State of West Bengal - Section

Section 42 in The Bengal Agricultural Debtors Act, 1936

42. Reference to Appellate Officer. -

Subject to rules made under this Act, a Board may, if it thinks necessary, make a reference to the Appellate Officer stating the question upon which his opinion, advice or direction is required and the Appellate Officer shall give his opinion, advice or direction, as the case may be, thereon as soon as possible.