Section 5 in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950
5. Vesting and taking possession of land.
(1)Subject to the provisions contained in sub-section (1) of Section 6, when a notice of acquisition of land is served under Section 4, the land shall vest absolutely in the State Government free from all incumbrances.(2)The competent authority may, at any time after the land has so vested, proceed to take possession thereof.
