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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(1) in The Bihar State Housing Board Act, 1982

(1)Whenever any building or land or any street or any part thereof, which is situated within the jurisdiction of a Local Authority and is vested in such Local Authority is included within the area of any housing or improvement scheme the Board shall issue notice accordingly to such Local Authority after obtaining the approval of the Government.