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

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

State of Bihar - Subsection

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

(c)to the population of the existing district and the population of the local areas included in the new district or, as the case may be transferred to another district.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

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