Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(3)The State Government may, by rules, define the powers of Collector and Commissioners respectively when the property of a disqualified owner is situated in two on more districts or in two or more divisions.