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

State of Bihar - Subsection

Section 6(2) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010

(2)If the Competent Authority is of the opinion that any agriculture land has been put to non-agriculture use without obtaining the permission as provided for under Section 3 the agriculture land shall be deemed to have been converted into non-agriculture purpose.