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State of Bihar - Section

Section 68 in Bihar Chaukidari Manual

68.

The powers of the District Magistrate in the revision of the assessment list are defined in Sections 20 and 47 of the Act. When a Circle Officer has been appointed, he shall make a thorough examination of the assessment list in each Union, in order to ascertain whether the assessment is equitable, and shall report the result of such examination to the District Magistrate.