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[Cites 0, Cited by 0] [Section 61(13)] [Section 61] [Entire Act]

State of Bihar - Subsection

Section 61(13)(b) in The Bihar irrigation Act, 1997

(b)reconstitute the Water Committee by fresh appointment, and in such case any person who vacated his office under clause (a) of subsection (11) shall not be deemed to be disqualified for appointment: