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[Cites 0, Cited by 0] [Section 147(2)] [Section 147] [Entire Act]

State of Bihar - Subsection

Section 147(2)(i) in The Bihar and Orissa Local Self-Government Act, 1885

(i)in the case of the District Fund, to the population of the existing district and the population of the local area included in the new district or, as the case may be, transferred to another district;