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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(3) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010

(3)In case of such unauthorized conversion, the Competent Authority shall impose a penalty of 50% of the conversion fee over and above the conversion fee for the said land specified under Section 4 (1) of the Act.