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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(4) in The Bihar State Housing Board Act, 1982

(4)Against any order of the nature, referred to in sub-section (2) of Section 18 passed by Officer to whom the Managing Director's powers in that behalf has been delegated, an appeal shall lie to the Board, and if the Managing Director has himself revised the order of such officer, an appeal shall lie to the Board against the order of the Managing Director.