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Bengal Presidency - Section

Section 47 in Land Registration Act, 1876

47. Collector when to register applicant for registration as manager appointed by authority. -

If the application under section 38 or section 42 be for registration of the name of the applicant as manager appointed by the Collector, the Court of Wards, or by any Civil or Criminal Court, the Collector shall register the name of the applicant on proof being produced to his satisfaction that the applicant has been so appointed to be such manager.