Section 59(2)(b) in The Bihar State Housing Board Act, 1982

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State of Bihar - Subsection

Section 59(2)(b) in The Bihar State Housing Board Act, 1982

(b)the date by which cause against the proposed order may be shown, such date being not earlier than fifteen days from the date of issue of the notice provided that the competent authority may on application allow further time on such terms as to payment of the amount claimed in the notice otherwise, as it deems fit.

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State of Bihar - Subsection

Section 59(2)(b) in The Bihar State Housing Board Act, 1982