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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(i) in The Mahajati Sadan Act, 1949

(i)the Board shall receive and take possession of and hold the same in trust for such purposes as may be prescribed by rules made by the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government consistently with the objects set out in the Second Schedule, and