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State of Bihar - Section

Section 75 in Bihar Regional Development Authority Act, 1974

75. Power to delegate.

- The authority may, by notification in the official Gazette declare that any power exercisable by it or any of its officers under this Act, except the power to make regulations, may also be exercised by such officer or local authority (or Committee constituted under section 9) as may be mentioned therein such cases and subject to such conditions, if any as may be specified therein.