Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Bihar - Subsection Section 62(1) in Bihar Regional Development Authority Act, 1974 (1)For the determination of the matter, referred to in sub-section (4) of section 60 the Authority shall refer the matter to the Tribunal or Appeal as specified in Section 89.
