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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(1) in Bihar Regional Development Authority Act, 1974

(1)If in the opinion of the State Government any land is required for carrying out any function of the Authority under this Act it shall be deemed to be required for a "public purpose" and the State Government may acquire such land for the authority in accordance with any law for the time being in force.