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[Cites 0, Cited by 1] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(3) in Bihar Regional Development Authority Act, 1974

(3)The Vice-Chairman shall communicate the sanction to the person will has given the notice, and where he refuses the sanction he shall, record a be statement of his reasons for such refusal and communicate the refusal alot with the reasons thereof to the person who has given the notice.