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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(i) in Bihar Agricultural and Rural Area Development Agency Act, 1978

(i)the Managing Director or any other officer authorised by the Board may make such changes in the special plan as are at any stage necessitated by the changes that may occur in the land due to any unforeseen circumstances provided that no such change shall be made to the prejudice of any owner without giving him any opportunity of being heard: