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

State of Bihar - Subsection

Section 2(e) in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006

(e)"District Magistrate" means a District Magistrate of any district appointed by the State Government and includes such other officers who have specially been appointed by the State Government to execute all or any of the functions of the District Magistrate under the Act;