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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(d) in The Bihar and Orissa Local Self-Government Act, 1885

(d)[ Any sums assigned by the District Board to a Local Board or Union Committee under this Act;] [This sub-clause (d) is in force in areas in which Part IB of the B. and O Act 3 of 1922, is not in force.]