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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Jharkhand - Subsection

Section 87(1)(b) in The Bihar Primary and Middle Education Rules, 1961

(b)a deed is executed providing for the legal ownership of the premises in favour of the Gram Panchayat, if any, or the local School Committee or the District Board or the Governor of Bihar;