Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(xiv) in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983

(xiv)"Eligible person" means a person who is entitled to the purchase of a property in accordance with the provisions of the scheme and these Regulations.