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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(1)(b) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

(b)by any officer other than the Collector of the district, to the Collector of the district or to any officer specially empowered by the State Government, by notification, to hear such appeals;