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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(1) in The Bengal Agricultural Debtors Act, 1936

(1)The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order. 1950, respectively.] may, by notification, establish one or more Debt Settlement Boards for any local area specified in the notification.