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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(a) in The Bihar State Housing Board Act, 1982

(a)No housing or improvement Scheme made under this Act, shall contain anything which is inconsistent with any of the matters included in a Master Plan sanctioned by Government under the Bihar Town Planning and Improvement Trust Act, 1951 (Bihar Act XXXV of 1951).