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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953

(1)The Collector may, subject to any general or special direction of the State Government sanction loans not exceeding such amount as may from time to time be fixed by the State Government; and he shall forward to the Relief and Rehabilitation Commissioner with his remarks such application as require loans exceeding the amount he is authorised to sanction.