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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(1)(b) in The Bihar Land Reforms Act, 1950

(b)The Commissioner of the division, the Collector of the district or any other officer not below the rank of a Deputy Collector authorised in this behalf by the State Government may, before the publication of the draft Compensation Assessment-roll issue such directions to the Compensation Officer in regard to the computation of compensation and matters relating thereto as he may consider fit.