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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(1) in The Bihar State Housing Board Act, 1982

(1)Notwithstanding anything to the contrary in the Land Acquisition Act, 1894 (Act 1 of 1894), the Award of the Tribunal in relation to the acquisition of land shall be deemed to be the Award of the court under the said Act.