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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(2) in Bihar Regional Development Authority Act, 1974

(2)The authority shall after giving adequate opportunity to the concerned persons of being heard and after considering the suggestions, objections and representations, If any, modify the draft plan, if necessary, and submit it to the State Government for approval.