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

State of Jharkhand - Subsection

Section 2(19) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(19)[ "Village Advisory Committee" means the Village Advisory Committee constituted under Section 7; and [Clause (18) and (19) renumbered as Clause (19) and (20) respectively by Bihar Act 27 of 1975.]