Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(ag) in The Bihar Panchayat Raj Act, 2006

(ag)"Sub-divisional Magistrate" means a Sub-divisional Magistrate of a Sub-division so appointed by the State Government and includes any other officer, who may be especially authorised by the State Government to discharge all or any of the functions of the Sub-divisional Magistrate under this Act;