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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(ii) in Bihar Regional Development Authority Act, 1974

(ii)submit the proposals for development together with the objections raised by the Authority to the State Government for decision. Where proposals and objections have been submitted, no development shall be undertaken until the State Government has finally decided on the matter.