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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(2) in The Bihar State Housing Board Act, 1982

(2)Where any land or building vests in the Board under the provisions of Section 37 and no declaration is made under sub-section (1) in respect of the land, the Board shall pay the Local Authority as compensation a sum equal to the value of such land or building.