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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(4) in The Land Acquisition (Bihar Amendment) Act, 1960

(4)In the case of any land to which, in the opinion of the appropriate Government, the provisions of sub-section (1) or sub-section (2) are applicable, the provisions of Section 5-A shall not apply where the appropriate Government so directs or where possession of land has been taken with the consent of the person interested.