Section 44(3)(iii) in Bihar Regional Development Authority Act, 1974

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State of Bihar - Subsection

Section 44(3)(iii) in Bihar Regional Development Authority Act, 1974

(iii)If any payment prescribed by clause (i) of sub-section (3) cannot it the opinion of the State Government, be made without increasing maximum amount authorised by sections 84, 85, 86 or 86A of the Bihar and Orissa Municipal Act, 1922 (B. & O. Act VII of 1922) and Section 89 of the Patna Municipal Corporation Act 1951, then that maximum amount may be increased to such extend as may it the opinion of the State Government, be necessary to secure the due making of such payment.

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State of Bihar - Subsection

Section 44(3)(iii) in Bihar Regional Development Authority Act, 1974