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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

Bengal Presidency - Subsection

Section 2(4)(a) in Bengal Excise Act, 1909

(a)the area within the local limits of the ordinary original civil jurisdiction of [the High Court at Calcutta] [Substituted by paragraph 3 of, and the Eleventh Schedule to, the Adaptation of Laws Order, 1950 for the words High Court of Judicature at Fort William in Bengal.];