Section 37(5) in Bihar Regional Development Authority Act, 1974
(5)If at the expiration of a period of a period of 3 months after application under Section 36 has been made to the Vice-Chairman, no order in writing has been passed by the Vice-Chairman and no notice of the order passed by the Vice-Chairman, in this connection has been sent to the applicant, the applicant she give a notice under registered post intimating that sanction shall be presumed nothing to the contrary is received or notified in respect of his application will 30 days from the days from the date of receipt of the notice.
