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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(a) in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956

(a)'allotment' means the grant, in writing, by or on behalf of the State Government, of a right of use and occupation of any Government premises to any person but does not include a grant by way of lease;