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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2)(f) in Bihar Hindu Religious Trusts Rules, 1952

(f)The President shall hold a summary enquiry into the objection, if any, filed under clause (e) and shall record his decision which shall be final. The electoral roll shall if necessary, be amended in accordance with the decision of the President and the roll shall thereafter become final.