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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2) in Calcutta Thika Tenancy Act 1949

(2)"Controller" means an officer appointed as such by the State Government for an area to which this Act extends and includes any officer appointed by the State Government to perform all or any of the duties imposed, or to exercise all or any of the powers conferred by this Act, on the Controller;