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Report No. 10

6. The Bihar Restriction of Uses of Land Act, 1948 (23 of 1948)

The relevant provisions of the Act relating to acquisition of property are analogous to those contained in the U.P. Roadside Land Control Act, 1945 (Act 10 of 1945} with subsequent additions dealt with in that Act.



Law of Acquisition and Requisitioning of Land Back




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