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State of West Bengal - Section

Section 28 in The Court Of Wards Act, 1879

28. Power to enforce provisions of Act without report. -

Nothing in section 27 shall prevent the Court or the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] from putting the provisions of this Act in force without any report from the Collector.