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

State of Bihar - Subsection

Section 2(2) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(2)"District Judge" means the principal Civil Court of original jurisdiction of the district, the Collector of which is the Managing Collector under the rules framed under Section 70 of the Court of Wards Act, 1879;