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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1)(ii) in Bihar Agriculture Produce Market (Repealing) Act, 2006

(ii)Immediately after coming into force of this Act,'Administrator and Special Officer shall take possession of all the assets immovable including land, building and such other assets which is owned or possessed by the Board or the committee or over which Board or Committee has a legal claim.