Section 13(3) in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977
(3)If the bank has to lease out any land acquired by it under sub-section (1) pending sale thereof as indicated in sub-section (2), the period of lease shall not exceed one year at a time and the lessee shall not acquire any interest in that property notwithstanding any provisions to the contrary in any other law for the time being in force.
