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[Cites 0, Cited by 0] [Section 125A(4)] [Section 125A] [Entire Act]

State of Bihar - Subsection

Section 125A(4)(vi) in The Bihar Panchayat Raj Act, 2006

(vi)Power to obtain information.-The State Government may with a view to requisitioning any property under clause (i) or determining the compensation payable under clause (v) by order, require any person to furnish to such authority as may be specified in the order such information in his possession relating to such property as may be so specified.