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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Bengal Presidency - Subsection

Section 15(3) in The Bengal Agricultural And Sanitary Improvement Act, 1920

(3)[] [Words and sub-section (3) inserted by Bengal Act 2 of 1932.] Notwithstanding anything contained in the Bengal Local Self-Government Act of 1885, it shall be lawful for a District Board to make any payment referred to in sub-section (2) from the district fund.