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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(1)(b) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(b)The Deputy Commissioner may, on the application of a village headman, mulraiyat or raiyat of the village or of his own motion, sanction acquisition proceedings to be started with respect to such land as is referred to in clause (a), if he is satisfied after due enquiry that the acquisition is to be made for any of the purposes specified in the said clause.