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State of Bihar - Section

Section 55 in Bihar Disqualified Owners' (Management of Property) Act, 1952

55. Control of the State Government.

- In the exercise of the powers and in the discharge of the duties conferred and imposed respectively on the Collector or the Commissioner by this Act, the Collector or the Commissioner shall be guided by such orders and instructions as he may, from time to time, receive from the State Government.