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 5] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(b) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997 (b)"Authority" means an officer or authority or functionary exercising powers or discharging functions as such under a specified Act;
