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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Bihar - Subsection

Section 2A(3) in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956

(3)[ The State Government may allot Government Premises to various Departments/ Authorities/ Boards/ Commissions/ Statutory Bodies for their official use for the period, the order is in force.] [Inserted by Bihar Act 31, 2008.]