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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(2)(ix) in The Darbhanga Improvement Act, 1934

(ix)as to the intermediate officer or officers, if any, through which correspondence between the Trust and the [State] [Substituted by the Adaptation of Laws Order.] Government or officers of the [State] [Substituted by the Adaptation of Laws Order.] Government shall pass;