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State of West Bengal - Section

Section 2 in The Rent Recovery Act, 1853

2. Procedure in case of doubt as to officer having jurisdiction.

- If a Collector to whom application shall be made to exercise any of the powers abovementioned shall entertain any doubt as to whether the lands or the greater part of them are situate within his collectorate, he shall report the case for the order of the Board to which he is subordinate, and, if ordered by such Board to proceed in the matter, such order shall be conclusive upon the question of his jurisdiction.