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

State of Jharkhand - Subsection

Section 4(3) in The Bihar Evacuee Property (Management) Act 1953

(3)The President shall be an officer of the State Government appointed in this behalf by the State Government from time to time, and the other members shall be appointed by the State Government from time to time from among the members of the community to which the evacuee belong.