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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(1)(b) in The Land Records Maintenance Act, 1895

(b)if the principal at the time aforesaid does not reside in [a Part A State or a Part C State] [Words 'a Province of India' first substituted for the words 'British India' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, then the present words and letters substituted for the words 'a Province of India' by the Adaptation of Laws Order, 1950.], a power-of-attorney executed before and authenticated by a notary public, or any Court, Judge, Magistrate, [Indian Consul] [Words 'Indian or British Consul' first substituted for the words 'British Consul' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, then the words 'or British' omitted by the Adaptation of Laws Order, 1950.] or Vice-Consul or representative [* * *] [Words 'of Her Majesty or' omitted by the Adaptation of Laws Order, 1950.] of the [Central Government] [Words substituted for the word 'Government of India' by the Government of India (Adaptation of Indian Laws) Order, 1937.]: