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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)The number of persons to be appointed by the Consolidation Officer and the manner of appointment under the proviso to sub-section (1) shall be such as may be prescribed.