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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(v) in Digha Acquired Land Settlement Act, 2010

(v)"Transferee" means those person/persons to whom plot/plots of land forming part of the acquired land has/have been transferred by the concerned erstwhile land owner/owners by written instrument/instruments after the acquisition of the acquired land.