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[Cites 0, Cited by 0] [Section 125A(4)] [Section 125A] [Entire Act]

State of Bihar - Subsection

Section 125A(4)(viii) in The Bihar Panchayat Raj Act, 2006

(viii)Eviction from requisitioned premises.-Any person remaining in possession of any requisitioned premises in contravention of any order made under clause(ii), may be summarily evicted from the premises by any officer empowered by the State Government in this behalf.