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[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of Bihar - Subsection

Section 41A(3) in The Bihar and Orissa Local Self-Government Act, 1885

(3)If a Chairman of a Union Committee be not elected within the period prescribed in this behalf by rule made under clause (c) of Section 133 of this Act, the District Board shall appoint a member of the Committee to be Chairman.]