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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(4)(a) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(a)that the Institution owns and possesses 7 acres of land in not more than two plots (not more than 500 m. apart) in rural area and 3.50 acres of land in one plot in urban area (having a population of at least one lac):