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[Cites 0, Cited by 0] [Section 29B] [Entire Act]

State of Bihar - Subsection

Section 29B(1) in The Bihar and Orissa Local Self-Government Act, 1885

(1)The State Government may, by notification, authorise such servant of the Government and for such period as may be specified in the notification, to attend all or any meetings of a District Board or Local Board.