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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(2)(c) in West Bengal Estates Acquisition Act, 1953

(c)the additional District Judge, Midnapore, as a Tribunal for the purpose of section 44 of the Act in respect of the district of Midnapore, see Notification No. 6676L. Ref., dated 11.4.1957, published in the Calcutta Gazette of 1957. Part I, page 1340.]] one or more Tribunals for the purpose of section 44. Such Tribunal shall be composed of a single member who shall be [a person who is or has been] [Substituted by Section 21(2) of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960) for the words an officer not below the rank of.] a District Judge [or an Additional District Judge] [Inserted by Section 17 of the West Bengal Estates Acquisition (Amendment) Act, 1955 (West Bengal Act No. 35 of 1955) (with retrospective effect).] and shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 (Act No. 5 of 1908).