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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(2)(i) in The Darbhanga Improvement Act, 1934

(i)as to the appointment, election and nomination of Trustees and prescribing the period within which the Trustees are to be elected by the Municipal Commissioners under Section 4 and the filling of casual vacancies under Section 9;