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State of Bihar - Section

Section 42 in Bihar Disqualified Owners' (Management of Property) Act, 1952

42. Approval of the District Judge required to compromise, etc.

- No arrangement, compromise or adjustment in any suit or proceeding referred to in sub-section (1) of Section 41 shall be recorded under the provisions of any enactment for the time being in force without the consent in writing of the District Judge.