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

State of West Bengal - Subsection

Section 2(9) in The West Bengal Irrigation (Imposition of Water Rate) Act, 1974

(9)"notified area" means any area in respect of which the State Government has by a notification issued under sub-section (2) of section 5, declared its intention to impose a water rate and includes any part of such area;