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State of Bihar - Section

Section 29 in Bihar Regional Development Authority Act, 1974

29. Acquisition of land for purpose of this Act.

(1)The State Government may acquire land for purpose of this Act by compulsory acquisition under the Land Acquisition Act, 1894 (Act 1 of 1894)ijUrq tgka ?kVuk ds fdlh {ks=h; fodkl izf/kdkj {ks= esa vofLFkr fdlh Hkwfe dks vfookspuk ;k la{ks=h; fodkl ;kstuk }kjk] [kqyh ;k vfufeZr LFkku ds :i esa j[kus dh vis{kk dh xbZ gks mls ,slh vf/k;kstuk@la{ks=h; ;kstuk esa vfuok;Z vtZu ds v/;/khu vfufgr fd;k x;k gks ogka] ;fn lEcU/k la{ks=h; ;kstuk ds izorZu dh rkjh[k ls nl o"kZ chr tkus ij vFkok tgka fcuk Hkwfe ,slh vf/k;kstuk vkSj la{ksa=h; ;kstuk ds fdlh la'kks/ku }kjk visf{kr ;k vfHkfgr gks ogka ,sls la'kks/ku ds izorZu dh rkjh[k ls] og Hkwfe vfuok;Z :i ls vftZr u dh tk; rks Hkwfe dk Lokeh bl izdkj vftZr dh tkus okyh Hkwfe esa vius fgr dh vis{kk djrs gq, jkT; ljdkj ij lwpuk 'kkehy dj ldsxkA
(2)If the State Government failed to acquire the land within a period of six months from the date of receipt of the notice, the Master Plan or, as the case may be, the Zonal Development plan or the Regional plan shall have effect, after the expiration of the said six months as if the land were not required to be (sic) as subject to