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[Cites 0, Cited by 0] [Section 4A(1)] [Section 4A] [Entire Act]

State of Bihar - Subsection

Section 4A(1)(ii) in The Bihar Industrial Area Development Authority Act, 1974

(ii)All lands acquired by the Authority on lease, rent, and purchase or acquired under any form of tenancy under Section 6 (10) and Section 9 of the Act.