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[Cites 0, Cited by 0] [Section 118D] [Entire Act]

State of Bihar - Subsection

Section 118D(i) in The Bihar and Orissa Local Self-Government Act, 1885

(i)directing such person to take any action with regard to his property under sub-section (2) of Section 116, sub-section (2) of Section 117, or sub-section (1) of Section 118, or