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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1) in Digha Acquired Land Settlement Act, 2010

(1)The provisions made under this Act, in case of any conflict/contradiction with the provisions made under the Land Acquisition Act, 1894, Transfer of Property Act, 1882, Bihar State Housing Board Act, 1982 and/or any other laws/rules/regulations for the time being in force, shall have the overriding effect: