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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Bihar - Subsection

Section 76(2) in Bihar Regional Development Authority Act, 1974

(2)Notwithstanding anything contained in any such other law development in any area in accordance with the provisions of this Act or rules and regulations made thereunder shall not be deemed to be unlawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has not been obtained.