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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(e) in The Bihar and Orissa Local Self-Government Act, 1885

(e)[] [Lettered as clause (e) by Bihar Act 21 of 1947.] "Magistrate of the District," - "Magistrate of the district" includes any Magistrate subordinate to the Magistrate of the district, to whom he may delegate all or any of his powers under this Act;