Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(2)(d) in Bihar Regional Development Authority Act, 1974

(d)all properties movable and immovable and all rights, title and interest in any property vested in the improvement Trust or Town Planning Authority shall vest in the Authority, and all properties in possession of the improvement Trust or Town Planning Authority shall be deemed to be in possession of the Authority;