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State of Bihar - Section

Section 7 in The Bihar Home Guards Act, 1947

7. Control over Home Guard.

- The general superintendence, direction and control of the Home Guards constituted for any area, shall vest in and shall be exercised by the District Magistrate having jurisdiction over the area in which the Home Guards have been raised assisted by the Superintendent of Police or such officer as may be appointed by the [State] [Substituted by A.L.O.] Government.