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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Bengal Presidency - Subsection

Section 51(4) in Bengal Public Demands Recovery Act, 1913

(4)When any officer has been so authorized, the Collector may transfer to him for hearing any appeal referred to in clause (a) of sub-section (1), unless the order appealed against was made by such officer.