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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in The Murshidabad Estate Administration Act, 1933

(1)The Board of Revenue may, with the previous sancion of the State Government 2[and by notification in the Official Gazette, make rules] for the purpose of carrying into effect all or any of the provisions of this Act.