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Bengal Presidency - Section

Section 18 in Bengal General Clauses Act, 1899

18. Substitution of functionaries.

— In any Bengal Act or West Bengal Act made after the commencement of this Act it shall be sufficient, for the purpose of indicating the application of a law to every person or number of persons for the time being executing the functions of an office, to mention the official title of the officer at present executing the functions, or that of the officer by whom the functions are commonly executed.