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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(1) in The Bengal Agricultural Debtors Act, 1936

(1)Every award and every certificate granted under section 21 or sub-section (5) of section 22, shall be registered under the Indian Registration Act, 1908, by the Chairman of the Board in such manner and within such period as may be prescribed.