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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Bihar - Subsection

Section 131(1)(b) in The Bihar and Orissa Local Self-Government Act, 1885

(b)direct that the District Board, Local Board or Union Committee shall be superseded for such period, not exceeding three months, as may be specified in the notification: