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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(f) in The Bihar Bhoodan Yagna Act, 1954

(f)"Revenue Officer" means the Collector, Additional Collector, Sub-divisional Officer, Additional Sub-divisional Officer [or any officer not below the rank of Sub-Deputy Collector] [Substituted by Act 15 of 1959, for the words 'Deputy Collector'.] appointed by the State Government to discharge all or any of the functions of the Revenue Officer under this Act.