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State of West Bengal - Section

Section 53 in West Bengal Land Reforms Act, 1955

53. Delegation of powers by the State Government.

—The State Government may by a notification in the Official Gazette delegate any of the powers under sub-section (2A) of section 4, sub-section (2) of section 14U, section 22, section 39 and section 40 to be exercised by the prescribed authority subject to such reservation as may be specified in the notification.