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[Cites 0, Cited by 2] [Section 4(1)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1)(a) in The Bihar Land Disputes Resolution Act, 2009

(a)Unauthorised and unlawful dispossession of any settlee or allottee from any land or part thereof, settled with or allotted to him under any Act contained in Schedule-1 to this Act by issuance of any settlement document/parcha by a Competent Authority;