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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2) in Bihar Regional Development Authority Act, 1974

(2)Every plan shall, as soon as may be after its preparation be submitted by the Authority to the State Government for approval and the State Government may either approve the plan without modifications or with such modification as it may consider necessary, or reject the plan, with directions to the Authority to prepare a fresh plan on lines which may be indicated.