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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(4)(b) in The Bihar Maintenance of Public Order Act, 1949

(b)The District Magistrate may at any time transfer the petition for disposal to any officer subordinate to him not below the rank of a Sub-divisional Magistrate.