Section 42 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
42.
(i)The land under and appurtenant to a property shall be allotted on perpetual leasehold basis to the owners of dwelling unit on such terms and conditions as may be determined by the Board.(ii)A lease deed for the land specified in sub-regulation (i), shall be drawn up and executed in such form as may be prescribed by the Board.
