Section 78B(b) in The West Bengal Primary Education Act, 1973
(b)[ every owner of a tea estate shall get himself registered with such authority as the State Government may by notification appoint (hereinafter referred to as the prescribed authority) in the manner prescribed;] [[Clause (b) substituted by W.B. Act 20 of 1989, w.e.f. 14.4.84, which was earlier as under :-
