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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1)(d) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(d)every proposal for the giving of leases or farms of the whole or part of any property when the annual rental of the lease or farm exceeds Rs. 500 but does not exceed Rs. 1,000;