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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(4)(b) in The Bihar Industrial Area Development Authority Act, 1974

(b)Any person who encroaches upon road, houses, gullies, any land in the development areas and properties of the Authority or continues to possess or squat upon the cancelled plot or a portion of the plot shall be treated as encroacher and the Authority shall take necessary action in terms of this Act.]