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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(1)(b) in The Bihar and Orissa Local Self-Government Act, 1885

(b)not more than three persons who are not members of the District Board, but who in the opinion of the District Board possess special qualifications for serving on the Committee.