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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1)(a) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011

(a)any land which immediately before the date of the notification under sub-section (1) of section-3 was used for residential purpose; or