Section 8 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
8.
A dwelling unit or flat or house site shall be allotted only to such persons-(a)who must be a citizen of India.(b)who must be domiciled in Bihar.(c)who shall have attained the age of maturity at present 18 years and not insolvent under law on the date of filing application, and(d)who or his wife/her husband or his/her dependent minor children do not own any land or house fully or partly either on free hold or leasehold basis in the town within 8 Km. of the area of the Municipal Corporation, Municipality or Notified Area Committee or area of the Housing Estate of the Board, Improvement Trust or any other Government undertakings for which application is made.Note.-If an applicant has house site or dwelling unit on lease-hold or freehold basis, in any town of the State, either in his own name, or in the name of his wife/husband or minor children, he shall not be eligible for allotment of dwelling units/sites.
