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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(3) in The Bihar State Housing Board Act, 1982

(3)Where there is any dispute between the Board and such Local Authority the matter shall be referred to the Government and the Government shall after hearing the Board and the Local Authority concerned, decide the matter and decision of the Government shall be final.