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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(2)(h) in Bihar Regional Development Authority Act, 1974

(h)from the date the Authority comes into existence it will have the same right as the improvement Trust or Town Planning Authority had in all lands within the area notified under Section 1 which were previously held by the improvement Trust or Town Planning Authority on lease from the State Government for a certain period or the possession of which had been delivered to Trust or Town Planning Authority: