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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(1)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(a)When the appellate order was made by a Sub-divisional Officer vested with appellate power, to the Deputy Commissioner: