Section 2(ix) in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
(ix)"Conveyance Deed" means an agreement in the prescribed form between the Board and the allottee or hirer or the housing estate agency as the case may be, by which the title in the property is transferred to the allottee or hirer or the Housing Estate Agency on the terms and conditions specified in the said agreement.
