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

State of Bihar - Subsection

Section 2A(1) in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956

(1)The State Government may by notification create one or more pools and allocate Government premises (residences/quarters) to such pool or pools out of Government premises (residences/quarters) and may also transfer Government premises (residences/ quarters) from one pool to another pool.]