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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(1)(b) in The Bengal Land Records Maintenance Act, 1895

(b)if the principal at the time aforesaid does not reside in [a Part A State or a Part C State] [Substituted by A.L.O. for 'a Province of India'.], a power-of-attorney executed before and authenticated by a notary public, or any Court, Judge, Magistrate, Indian [***] [Words 'or British' omitted by A.L.O.] Consul or Vice-Consul or representative [* * *] [Words 'of Her Majesty or' omitted by A.L.O.] of the [State] [Substituted by A.L.O.] Government: