Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(1) in Bihar Regional Development Authority Act, 1974

(1)The State Government may set aside any resolution of the Authority or any order of the Authority, the Chairman, the Vice-Chairman or any officer of the Authority, if in the opinion of the State Government the resolution or order is in excess of the power conferred by law.