Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46A] [Entire Act] State of West Bengal - Subsection Section 46A(2) in The Bengal Agricultural Debtors Act, 1936 (2)No person's name shall be included in any list until he shall have had an opportunity of showing cause against such inclusion.
