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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(4)(b) in Bihar Regional Development Authority Act, 1974

(b)to specify the development projects for the implementation of which any fund referred to in clause (a) of this sub-section shall, subject to such conditions and restrictions as the Authority may impose, be applied by any Municipal or other authority or body corporate ;