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[Cites 0, Cited by 0] [Section 170(1)] [Section 170] [Entire Act]

State of Bihar - Subsection

Section 170(1)(iv) in The Bihar Government Estates (Khas-Mahal) Manual, 1953

(iv)that if the property is resumed under the terms of the grant for a breach or non-observance of conditions of that grant, the grantee shall not be entitled to any compensation whatsoever for the land or for the buildings or other structures erected by him on the land, but he will be at liberty to remove the materials of any such buildings or structures within a specified time, failing which he shall cease to have any right to such buildings or structures or the materials thereof.