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

State of Bihar - Subsection

Section 26(ii) in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983

(ii)The particular Plot/House/Flat to be allotted to the applicant in accordance with sub-section (i) above shall be determined by drawing of lots after due notice to such applicants of the date, time and venue of the draw.