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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(1) in The Bengal Agricultural Debtors Act, 1936

(1)A Board shall, in all proceedings under this Act, be subject to the control of the [State Government] [Words substituted by Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.].