Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Bihar - Subsection

Section 89(3) in Bihar Regional Development Authority Act, 1974

(3)The State Government shall appoint two more persons as members of the Tribunal, one of whom maybe a Civil Engineer not below the rank of Superintending Engineer and the other may be a Chartered valuer or a Civil Engineer with knowledge and experience of town planning and valuation of properties.