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[Cites 0, Cited by 0] [Section 171(5)] [Section 171] [Entire Act]

State of Bihar - Subsection

Section 171(5)(c) in The Bihar Government Estates (Khas-Mahal) Manual, 1953

(c)Whenever land or/and buildings appertaining to Government estates is/ are required by department of Government for public purposes, the necessary application should be made by the local officers to Government in the department concerned.