Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Bihar - Subsection Section 32(5) in Bihar Regional Development Authority Act, 1974 (5)The lay-out plan referred to earlier in this connection, shall, if so required by the Authority be prepared by a Town Planner licensed by the Authorities.
