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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(c) in Patna Municipal Corporation (Grant of Permission for Display of Advertisements & Similar Devices) Regulations, 2012

(c)No hoarding shall be permitted in the compulsory open space required to be maintained under the existing Master Plan as per provisions of Patna Regional Development Authority (Preparation of Regional Plan, Master Plan and Zonal Development Plan, with the procedure for preparation, submission and approval etc.) Rules, 1978 including public recreation grounds, playgrounds, parks and gardens unless it belongs to the agency which has been allotted the task for maintaining the same provided that it does not interfere with the usage by the general public.