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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Bihar - Subsection

Section 79(c) in Bihar Regional Development Authority Act, 1974

(c)the erection of a place of worship or a tomb or cenotaph or of a wall enclosing a graveyard, place of worship, cenotaph or samadhi on land which at commencement of this Act is lawfully occupied only for the purpose of such worship, tomb, cenotaph, graveyard or samadhi: