Section 7(1) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010
(1)Conversion may be allowed in case, issue and policy appertaining to industry notified as such in this regard by the Department of Industry, Government of Bihar, but no conversion fees shall be payable therein. Applicants may apply to the Competent Authority, for this, who will allow conversion as per the provisions of this Act.
