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[Cites 0, Cited by 6] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1) in The Bihar Land Reforms Act, 1950

(1)The Board shall consist of one member who shall be -
(a)a Judge of the High Court, if the appeal preferred involves a claim exceeding ten thousand rupees;
(b)a District Judge, if such appeal involves a claim which does not exceed ten thousand rupees.