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

State of Bihar - Subsection

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

(ii)that the property or such part of it as may be required shall be liable to be resumed by Government if it is required by them for any purpose declared to be a public purpose; and