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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(a)Additional Deputy Commissioner, Sub-divisional Officer or Deputy Collector, empowered by the [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government to discharge any of the functions of Deputy Commissioner under this Act; and