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[Cites 0, Cited by 26] [Section 6(2)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2)(a) in The Bihar Industrial Area Development Authority Act, 1974

(a)In case necessary effective steps are not taken within the fixed period to establish the industry, [or all dues, rent, charges of the Authority have not been paid within time or unregistered product is manufactured or any construction contrary to the approved plan has been carried out or an activity injurious to industries has been engaged into] [Inserted by Bihar Act No. 7 of 2018, dated 4.6.2018.] the authority shall in such condition, cancel the allotment of allotted plot/shed and also forfeit the amount deposited in this connection. The authority shall, before cancelling the allotment allow one month time to the allottee to put up his case. The allottee on being dissatisfied with the order of the Authority may file an appeal to the State Government within one month and the State Government shall, after due consideration dispose it of within two months from the date of receipt of the appeal.