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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(4) in Bihar Regional Development Authority Act, 1974

(4)If for purpose of decentralisation and facility of work the State Government sets up a new Regional Development Authority, whose notified area, wholly or partly, overlaps that of an existing Regional Development Authority, the newly set up Authority may function, with the dictates, referred for approval of the existing Authority, so far as if concerns the area overlapping.