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[Cites 0, Cited by 30] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(s) in Digha Acquired Land Settlement Act, 2010

(s)"Settlement" means settlement of Digha land of the Board with the settlees who are neither applicant nor allotee of the Board but have unlawfully constructed dwelling house/any other residential/commercial construction, which may be settled under the scheme framed.