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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(ii) in Bihar Agricultural and Rural Area Development Agency Act, 1978

(ii)The Managing Director, or the officer authorised by the Board, if satisfied that a clerical error exists in the special plan, correct the same, either on his own motion or on the application of an interested person: