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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(4) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976

(4)When an order for the compulsory purchase of any antiquities is made under sub-section (2), such antiquities shall vest in the State Government with effect from date of the order.