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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Assam - Subsection

Section 51(4) in The Bengal Public Demands Recovery Act, 1913

(4)When any officer has been so authorised, the Collector may transfer to him for hearing any appeal referred to in Clause (a) of sub-section (1), unless the order appealed against was not made by such officer.