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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)[ "Consolidation Officer" means an officer appointed by the State Government to discharge all or any of the functions of the Consolidation Officer under this Act and he shall be an officer of Gazetted rank;] [Substituted by Section 2(i) of Bihar Act 27 of 1975.]