Section 43(2)(r) in The Bihar Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(2)(r) in The Bihar Land Reforms Act, 1950

(r)the manner of holding elections under sub-section (1) of Section 34 for the purpose of establishing the Commission, the term for which a member of the Commission shall hold office and the functions to be discharged by it; and

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State of Bihar - Subsection

Section 43(2)(r) in The Bihar Land Reforms Act, 1950