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

State of West Bengal - Subsection

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

(3)Every such application shall be made to the Appellate Officer who shall forward to the District Judge the record of the case, the application and any explanation which he may desire to offer in respect of the application.