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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2) in The Bengal Tanks Improvement Act, 1939

(2)After taking possession of the tank [and such land] [Words, figures, letters and brackets inserted by W.B. Act 24 of 1948.] under sub-section (1) the Collector shall either appoint another authorised person to carry out the improvements or carry them out himself.