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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(1)(b) in The Bihar Gramdan Rules, 1966

(b)by the Chairman, to the Gramdan Commissioner notified as such by the State Government, if the order was passed under the provisions of the Act, as mentioned in clause (a) of sub-rule (a);