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Section 47 — Civil Court not competent to order entry in the special register.

The Bengal Land Revenue Sales Act, 1859
The actual expenses of any measurement, survey, or local enquiry made under Sections XLII and XLIV of this Act, shall be borne by the party who applies for the registry of his tenure or farm; and such party may be required by the Collector from time to time to make such advances on this account as he may consider necessary.
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