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

State of Bihar - Subsection

Section 2(i) in Bihar Money-Lenders Act, 1974

(i)"Land Reforms Deputy Collector" means-
(i)an officer appointed as such by the State Government, or
(ii)an officer not below the rank of a Deputy Collector empowered by the State Government by notification in the Official Gazette to perform all or any of the functions of a Land Reforms Deputy Collector under this Act;