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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Bihar - Subsection

Section 76(1) in Bihar Police Act, 2007

(1)If no person within such period establishes his claim on such property or if the same has not already been sold off under sub-section (2) of previous preceding section and if it is sold, such a sale shall be made under the order of the District magistrate.