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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3)(b) in The Bihar Land Tribunal Act, 2009

(b)has held the post not below the rank of Principal Secretary/ Secretary to the Government, of Bihar and has dealt with Land Reforms matters during his services in the Bihar Government in the capacity of Appellate/ Revisional Authority: