Section 45A in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
45A. [ Directions by the State Government. [Substituted by Act 7 of 1978.]
- The State Government may, from time to time, give to the Collector of the district such general or special directions as the State Government may think fit to carry into effect the provisions of this Act.]
