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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Bihar - Subsection

Section 60(1)(a) in Bihar and Orissa Public Demands Recovery Act, 1914

(a)if the order was made by an Assistant Collector or a Deputy Collector, or by a Certificate Officer not being the Collector - to the Collector; or