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[Cites 0, Cited by 1] [Section 24(3)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(3)(b) in The Bihar State Housing Board Act, 1982

(b)by the Board-amount exceeding rupees fifty thousand but administrative approval for schemes as per expenditure exceeding rupees two hundred lakhs shall not be accorded without the prior approval of the State Government.