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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(1) in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950

(1)Subject to the provisions contained in sub-section (1) of Section 6, when a notice of acquisition of land is served under Section 4, the land shall vest absolutely in the State Government free from all incumbrances.