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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Bengal Presidency - Subsection

Section 25(c) in Bengal Survey Act, 1875

(c)calling on him to appear in person, or by agent properly authorized, at the office of the Collector on a date to be specified in the notice (not being less than two months after the issue of the notice), on which date the Collector will proceed to consider any objections which may be made to the provisional apportionment of expenses ;