Section 32(3) in Bihar Regional Development Authority Act, 1974
(3)Within sixty days after the receipt of any application under sub-section (1) the Authority after making such enquiry as it may consider necessary in relation to any matter specified in sub-section (2) of section 19 or in relation to any other matter, shall either accord sancuon to the lay-out plan on such conditions as it may think fit or disallow it or ask for further information with respect to it.
