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[Cites 0, Cited by 0] [Section 50(4)] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(4)(b) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(b)as a member of the Tribunal unless he has been. - (i) the Secretary to Government, Law Department, or the District and Sessions Judge for a period of not less than three years; or
(ii)an Officer of the Government not below the rank of Commissioner and Secretary to Government, whether in the Secretariat or, elsewhere, and who has dealt with Land Reforms measures during his services in the Government in any capacity for a period of not less than one year in the aggregate.