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

State of Bihar - Subsection

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

(c)"Applicant" means those person/persons who have made application to the Board along with earnest money in the manner prescribed by it for allotment of plots of land/houses/flats in the acquired land at Digha.