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[Cites 0, Cited by 0] [Section 170(1)] [Section 170] [Entire Act]

State of Bihar - Subsection

Section 170(1)(i) in The Bihar Government Estates (Khas-Mahal) Manual, 1953

(i)that the property shall be liable to be resumed by Government if it is not used, or ceases to be used for the specific purpose for which it is granted or if it is used for any other purpose either in addition to or in substitution for that purpose;