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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Bihar - Subsection

Section 102(1) in The Bihar Municipal Act, 2007

(1)When any land, whether within or outside the limits of the municipal area, or any easement effecting any immovable property vested in the Municipality, is required for any public purpose under this Act, the State Government may, at the request of the.Municipality, proceed to acquire such land or easement under the Land acquisition Act, 1894.