Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act] State of Bihar - Subsection Section 93(2)(e) in Bihar Regional Development Authority Act, 1974 (e)all rents, fees and other sums of money due to the improvement Trust or Town Planning Authority shall be deemed to be due to the Authority: