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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(ii) in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953

(ii)The Relief and Rehabilitation Commissioner or the collector may, with the sanction of the State Government, delegate any of his powers, duties and functions under this Act, to any other officer under the control of the State Government.