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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(2)(e) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(e)defining the powers of Commissioners and Collectors respectively when the property of a disqualified owner is situate in two or more districts or in two or more divisions;