Section 63(4) in The Bihar State Housing Board Act, 1982
(4)All proceedings under the Land Acquisition Act, 1894 (Act 1 of 1894) pending on the date of the coming into force of this Act in any area for the acquisition of land situated in the said area for the purposes of the Department of Housing, Government of Bihar, referred to in sub-section (1) shall be deemed to be proceedings for acquisition of such land for the purposes of the Board under this Act.Explanation.-For the purposes of this "legal proceeding" includes any proceeding under the Land Acquisition Act, 1894 (Act 1 of 1894).
