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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Bihar - Subsection

Section 80(2)(f) in Bihar Regional Development Authority Act, 1974

(f)the fee to be paid on an application for permission under sub-section (3) of section 36 and the fact and circumstances to be taken into consideration in determining such fee;