Section 55(1) in The Bengal Agricultural Debtors Act, 1936
(1)The [State Government] [Words substituted by Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may make [rules] [See Notification No. 9187-L.R. dated the 26.6.36 pub. in the Calcutta Gazette of 1936, part I, page 1575.] for carrying out the purposes of this Act.
