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Bengal Presidency - Section

Section 73 in Land Registration Act, 1876

73. Separate account may be closed and another opened. - On receipt of such application the Collector shall cause a copy of the same to be published in the manner provided in section 10 of [the Bengal Land-revenue Sales Act, 1859;] and if within six weeks from the date of such publication no objection is made by any other recorded proprietor of the estate, the Collector shall close separate account which then stands open, and shall open a separate account with the applicant as required by him under section 10 or section 11 of [the Bengal Land-revenue Sales Act, 1859] ; or under section 70, as the case may be.