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

State of Bihar - Subsection

Section 4(2) in The Bihar Land Tribunal Act, 2009

(2)The Tribunal shall consist of a Chairman and not more than four other Members from judicial and administrative wing appointed by the State Government:Provided that the State Government may, by notification in the Official Gazette, increase or decrease the total number of Members of the Tribunal.