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[Cites 0, Cited by 9] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)The Director of Consolidation may, with the sanction of the State Government, delegate any of his powers or functions under this Act to any officer not below the rank of a Deputy Collector.