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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(2) in The Bihar Agricultural Produce Markets Act, 1960

(2)The land shall vest in the Market Committee on payment by the Market Committee of the compensation awarded under the Land Acquisition Act, 1804 (1 to 1894), or any other law for the time being in force and of all other charges incurred by the Government on account of the acquisition.