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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bengal Presidency - Subsection

Section 8(2) in The Bengal Places Of Public Amusement Act, 1933

(2)The owner, the lessee or the manager of such place may apply in the prescribed manner to the Commissioner of Police or the District Magistrate, as the case may be, for revision of an order passed by him under sub-section (1).