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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(10) in The Bihar Prohibition Act, 1938

(10)Local body-"Local body" means a District or Local Board constituted under the Bihar and Orissa Local Self Government Act, 1885 (Bengal Act III of 1885) ora District Committee constituted under the Cess Act, 1880, (Ben, Act IV of 1880) or a Municipality or Notified Area Committee constituted or appointed under the Bihar and Orissa Municipal Act, 1922, (B & O. Act, VI of 1922) or the Jharia Mines Board of Health;