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

State of Bihar - Subsection

Section 2(c) in The Bihar Fire Service Act, 1948

(c)"local authority" means notwithstanding anything contained in the Bihar and Orissa General Clauses Act, 1917, a municipal committee, a committee constituted under Section 389 of the Bihar and Orissa Municipal Act, 1922, or the committee appointed under Section 3 of the Patna Administration Act, 1915;