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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(p) in The Bihar Panchayat Raj Act, 2006

(p)"Member Board of Revenue" means the Member, Board of Revenue or such other officer, as may be especially authorised by the State Government to perform the functions of a Member, Board of Revenue under this Act and includes an Additional Member, Board of Revenue;