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Bengal Presidency - Section

Section 11 in The Bengal Opium Smoking Act, 1932

11. Application of the Code of Criminal Procedure, 1898, to warrants and searches under section 10.—

(1)The provisions of the Code of Criminal Procedure, 1898, (Act V of 1898), shall apply to the execution of warrants and to searches made under section 10.
(2)For the purposes of the said provisions of the said Code, a Collector shall be deemed to be a court.