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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(1)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(a)The landlord of village who is desirous of acquiring the holding or part of the holding or any land over which the inhabitants of such village have any common right for any reasonable and sufficient purpose having relation to the good of the holding, village or estate, or for the erection of buildings or for any religious, educational or charitable purpose; or for the purposes of mining, manufacture or irrigation, or effecting any agricultural or horticultural improvement or giving effect to any national policy of the Government may apply to the Deputy Commissioner for sanction to acquire the same.