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

State of Bihar - Subsection

Section 2(a) in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953

(a)"borrower" means a displaced person to whom a loan has been granted under this Act and includes-
(i)a company, association or body of displaced persons, whether incorporated or not; and
(ii)the heirs, successors, assigns and sureties of a borrower;