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[Cites 0, Cited by 0] [Section 5B(1)] [Section 5B] [Entire Act]

State of Bihar - Subsection

Section 5B(1)(a) in The Court of Wards Act, 1879

(a)one shall be a person elected by the member of the Bihar Legislative Assembly representing the Landlords' Constituencies of the said Assembly and the member of the Legislative Assembly representing the Bihar and Orissa Landholders' constituency of the Legislative Assembly;