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

State of Bihar - Subsection

Section 12(2) in The Bihar and Orissa Local Self-Government Act, 1885

(2)In any district which has been divided into electoral circles under subsection (1) no person shall be eligible for election for any such circle unless he is resident within the limits of the sub-division or sub-division in which such circle is situated, or in a municipality within such limits.