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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(a) in The Bihar Evacuee Property (Management) Act 1953

(a)"Allotment" means the grant by a person duly authorised in this behalf of a right of use or occupation of any evacuee property to any other person, but does not include a grant by way of lease;