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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2) in Bihar Private Educational Institution (Taking Over) Act, 1987

(2)The Commissioner shall by notice in writing require any person, in possession of any properties vested under the provisions of this Act of the State Government to surrender or deliver possession of the same immediately and if a person refuses or fails to comply with any such notice, the Commissioner may enter upon and take possession of the same and for that purpose may use or cause to be used such force as may be necessary.