Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Bihar - Subsection Section 29(1) in Bihar Regional Development Authority Act, 1974 (1)The State Government may acquire land for purpose of this Act by compulsory acquisition under the Land Acquisition Act, 1894 (Act 1 of 1894)ijUrq tgka ?kVuk ds fdlh {ks=h; fodkl izf/kdkj {ks= esa vofLFkr fdlh Hkwfe dks vfookspuk ;k la{ks=h; fodkl ;kstuk }kjk] [kqyh ;k vfufeZr LFkku ds :i esa j[kus dh vis{kk dh xbZ gks mls ,slh vf/k;kstuk@la{ks=h; ;kstuk esa vfuok;Z vtZu ds v/;/khu vfufgr fd;k x;k gks ogka] ;fn lEcU/k la{ks=h; ;kstuk ds izorZu dh rkjh[k ls nl o"kZ chr tkus ij vFkok tgka fcuk Hkwfe ,slh vf/k;kstuk vkSj la{ksa=h; ;kstuk ds fdlh la'kks/ku }kjk visf{kr ;k vfHkfgr gks ogka ,sls la'kks/ku ds izorZu dh rkjh[k ls] og Hkwfe vfuok;Z :i ls vftZr u dh tk; rks Hkwfe dk Lokeh bl izdkj vftZr dh tkus okyh Hkwfe esa vius fgr dh vis{kk djrs gq, jkT; ljdkj ij lwpuk 'kkehy dj ldsxkA
