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

State of Odisha - Subsection

Section 2(2) in The Bihar and Orissa Places of Pilgrimage Act, 1920

(2)[ "Magistrate" means an Executive Magistrate empowered by the State Government in that behalf to perform the functions of a Magistrate under this Act;] [Substituted vide Orissa Act. No. 13 of 1991.]