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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Bihar - Subsection

Section 64(1) in Bihar Regional Development Authority Act, 1974

(1)Any money due to the Authority on account of fees or charge or proceeds of disposal of lands, buildings or other properties moveable or immovable or by way of rents and profits may, if the mode of recovery thereof is not expressly provided for in any other provision of this Act be recovered by the Authority as charge of land revenue.