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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Bihar - Subsection

Section 105(b) in The Cess Act, 1880

(b)all proceedings of the Collector or of any officer of a lower grade under this Part shall be subject to the general control and supervision of the Commissioner and of the Board of Revenue, and all proceedings of the Commissioner under this Part shall be subject to the general control and supervision of the Board of Revenue.]