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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(b) in Bihar Reorganisation Act, 2000

(b)where the boundaries or name of any territorial division mentioned in any such order or orders is or are altered, make such amendments as appear to it be necessary or expedient for bringing such order up-to-date.