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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(2) in Bihar Regional Development Authority Act, 1974

(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