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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Bihar - Subsection

Section 256(1) in Bihar Board's Miscellaneous Rules, 1958

(1)The selection of a site for a proposed building must be dealt with as soon as a demand is received for an estimate from an officer authorised to call for it.When a rough estimate is called for a general report regarding the proposed site will be given which will accompany the estimate when it is sent up for administrative approval.