Section 2(h) in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956
(h)[ "Pool" means a Government premise or a set of Government residences/quarters meant for allotment to different category of persons entitled to Government quarters/residences under any Act or Rule and notified as such under this Act or rules framed thereunder."] [Inserted by Act 8 of 1996.]
