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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(2) in Bihar Regional Development Authority Act, 1974

(2)The provisions of this Act and the regulations made thereunder as to the planning standards shall apply in the case to lay-out plan referred to in sub-section (1) and all the particulars referred to in that sub-section shall be subject to the sanction of the Authority.