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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(4)(b) in The Bihar Collective Fines (Imposition) Act, 1982

(b)The District Magistrate may at anytime transfer the petition for disposal to the Sub-Divisional Magistrate or any other officer specially empowered in this behalf.