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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(3) in The Bihar Land Reforms Act, 1950

(3)
(a)The members of the Commission shall hold office for the prescribed period from the date on which their election or appointment is respectively notified in the Official Gazette.
(b)The Commission may hold such inquiries as appear to it to be necessary or desirable for the purpose of the proper discharge of its functions.