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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Bihar - Subsection

Section 60(4) in Bihar and Orissa Public Demands Recovery Act, 1914

(4)When any officer has been so authorized, the Collector may transfer to him for hearing any appeal referred to in clause (a) of sub-section (1), unless the order appealed against was made by such officer.