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State of West Bengal - Section

Section 69A in The Court Of Wards Act, 1879

69A. [ Application of Act to estates of Rulers of Indian States. - The powers and functions conferred on the State Government by or under this Act shall, in relation to the estates of Rulers of Indian States, be powers and functions of the Central Government.] [Section 69A inserted by the Adaptation of Laws Order, 1950.]