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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(2)(g) in Bihar Regional Development Authority Act, 1974

(g)all sums charged on any property under, the Bihar Town Planning and improvement Trust Act, 1951, or the rules framed thereunder shall continue to be charged on that property and the charge shall be enforceable by the Authority;