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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Bihar - Subsection

Section 9A(a) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(a)details of areas, as far as they may be determined at this stage, to be earmarked for expansion of habitation including areas for habitation of Scheduled Castes, Scheduled Tribes and landless persons in the unit, and for such other public purposes as may be prescribed;