Section 13(2) in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977
(2)A bank which acquires land or interest therein or any immovable property in exercise of the power vested in it under sub-section (1) shall dispose it of by sale, within a period to be specified by the State Government through notification in this behalf:Provided that the State Government may, on an application by a bank extend the period notified.
