(a)[ "Chairman" means Chairman appointed under Section 4 of the Bihar Bhoodan Yagna Act, 1954 (Bihar Act XXII of 1954) and includes a person or persons to whom the Chairman may, by notification in the Official Gazette, delegate his powers and functions under this Act;] [Substituted by Bihar Act 6 of 1978, vide Section 2(i) (w.e.f. 23rd August, 1978).]
