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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(2)(xxvii) in Bihar Special Survey and Settlement Act, 2011

(xxvii)[ "Kanoongo" means an officer appointed as kanoongo by the State Government to discharge functions and responsibilities mentioned in the Act and Rules; [Added by Bihar Act No. 23 of 2017, dated 4.9.2017.]