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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(b) in The Bihar State Housing Board Act, 1982

(b)If any dispute arises whether a housing or improvement Scheme made under this Act contains anything inconsistent with any matter included in a Master Plan sanctioned under the Bihar Town Planning and Improvement Trust Act, 1951 (Bihar Act XXXV of 1951), the decision of the Government shall be final.