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Bengal Presidency - Section

Section 83 in Land Registration Act, 1876

83. Collector may require proprietor to name estate. - The Collector may by a notice require the proprietor or manager of any estate or revenue-free property to name such estate or property by a distinctive name, and in case of failure of such proprietor or manager to comply with the requisition within the time fixed by the Collector may name such estate or property.

[The notice required under this section shall be served in the manner prescribed in section 50.]