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

State of Bihar - Subsection

Section 37(4) in Bihar Real Estate (Regulation and Development) Rules, 2017

(4)Where a party to the complaint is represented by an authorised person, as provided under section 56, a copy of the authorization to act as such and the written consent thereto by such authorised person, both in original, shall be appended to the complaint or the reply to the notice of the complaint, as the case may be.