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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(2)(c) in The Bengal Tanks Improvement Act, 1939

(c)the particular and condition to be specified in an order under sub-section (1) of section 6 ;
(cc)[ the manner of making an application under clause (b) of sub-section (1) of section 6A and of giving reasonable opportunity to the person in possession of the land to make any representation under the proviso to the said sub-section; [Clauses (cc), (dd), (ddd), (dddd) and (ddddd) inserted by W.B. Act 24 of 1948.]
(dd)the manner of determining the maximum irrigation area and the system, alignment and priority of irrigation in that area, and the form and the manner of publishing the notice defining the limits of the maximum irrigation area and the system, alignment and priority of irrigation in that area, under sub-section (1) of section 16A and the form and manner of the application and fee payable under sub-section (3) of that section;
(ddd)the manner of service and publication of notice referred to in the proviso to sub-section (4) of section 16A;
(dddd)the form of the list and the manner of its preparation under sub-section (1) of section 16B and the manner of publication of the list and every modification under sub-section (2) of that section;
(ddddd)the manner and the dates of payment of fees under sub-section of section 17;]