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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(5)(i) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010

(i)The conversion fee and penalty which remain unpaid after the lapse of the period specified in sub-section (4), shall be recoverable as per the provisions of The Bihar and Orissa Public Demands Recovery Act, 1914.