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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(c) in Secretary, Bihar Gram Katchahry (Employment, Service Conditions and Duties) Rules, 2007

(c)"District Magistrate" means District Magistrate of any district appointed by the State Government and includes any other officer who has especially been appointed by the State Government for the execution of all the works and any work of District Magistrate under this Act;