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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(1) in The Bengal Agricultural Debtors Act, 1936

(1)The [State Government] [Words substituted by Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. respectively.] may authorise the Collector subject to rules made under this Act, to transfer from one Board, to another, for disposal, applications made under section 8.