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State of Bihar - Section

Section 7 in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953

7. Inspection of assets.

- Any person authorised in this behalf by the sanctioning authority or the Collector may enter any place or premises for inspecting any land, construction, machinery, appliance materials or stock-in-trade acquired or hired or proposed to be acquired or hired by any borrower with the loan granted to him.