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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(4) in The Bihar State Housing Board Act, 1982

(4)The Board may at anytime, for reasons to be recorded in writing, dissolve or subject to the provisions of sub-section (1) after the constitution of any such Committee to modify or set aside "the decision of the Committee.