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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(e) in The Bihar irrigation Act, 1997

(e)exercise all powers and do all things in respect of such land as he might exercise and do if the State Government had issued a Notification under the provisions of Section 4, of the Land Acquisition Act, 1894 to the effect that land in that locality is likely to be needed for a public purpose, and.