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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(2) in The West Bengal Court-Fees Act, 1970

(2)Where such an application as aforesaid is made to the High Court, -the High Court shall cause notice of the application to be given to the Board of Revenue for the local area in which the High Court is situated.