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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(a) in The West Bengal Non-Agricultural Tenancy Act, 1949

(a)"Revenue Officer" includes any officer whom the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint to discharge all or any of the functions of a Revenue Officer under that Chapter;