Section 19(2)(ii) in The Bihar Gramdan Act, 1965

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State of Bihar - Subsection

Section 19(2)(ii) in The Bihar Gramdan Act, 1965

(ii)transfer his interest in such land or any part thereof in favour of Government or a society or a Bank registered or deemed to be registered under the law governing co-operative for the time being in force or to the State Bank of India or a Bank specified in column (2) of the first Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Act V of 1970) or to the Agriculture Refinance Corporation established under the Agriculture Refinance Corporation Act, 1963 (10 of 1963) or to a Company or Corporation owned by, or in which not less than fifty-one per cent of the share capital is held by the State Government or the Central Government or partly by the Central Government and party by the State Government, and which has been set up with a view to providing agricultural credit to cultivators.

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State of Bihar - Subsection

Section 19(2)(ii) in The Bihar Gramdan Act, 1965