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[Cites 0, Cited by 4] [Section 93(2)] [Section 93] [Entire Act]

State of Bihar - Subsection

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

(i)all lands within the area notified under Section 1 held by any person as lessee from the improvement Trust or Town Planning Authority under a registered deed or lease for residential purpose (and not for commercial purpose or commercial - cum-residential purpose) shall be deemed to be vested in him as perpetual leases from generation to generation on payment of fee the the Authority at the rate of one rupee per square meter.