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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(3) in The Bihar and Orissa Local Self-Government Act, 1885

(3)A District Board shall have authority for the purposes of this Act over the district for which it is established, and a Local Board shall have authority over such area as the State Government may, by notification, direct.]