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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(iii) in The Bihar Government Estates (Khas-Mahal) Manual, 1953

(iii)The materials referred to in sub-rule (ii) will be removed from such sites only as have been selected by the Tahsildar or other superior officer with the approval of the Collector, and the permit to be granted for the purpose shall be drawn up in the form given in Appendix C (1).