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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(3) in The Bengal Agricultural Debtors Act, 1936

(3)The [State Government] [Words substituted by Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may make rules regarding the procedure to be followed by the Appellate Officer, and for the control and inspection of his work.