Section 65B(1)(c) in The Bihar and Orissa Local Self-Government Act, 1885

[Cites 0, Cited by 0] [Section 65B(1)] [Section 65B] [Entire Act]

State of Bihar - Subsection

Section 65B(1)(c) in The Bihar and Orissa Local Self-Government Act, 1885

(c)not more than three persons who be of either sex and who are not members of the District Board, but who in the opinion of the District Board possess special qualifications for serving on the Committee; [and] [Inserted by Bihar Act 7 of 1957.],

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State of Bihar - Subsection

Section 65B(1)(c) in The Bihar and Orissa Local Self-Government Act, 1885