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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2)(ii) in Bihar Urban Local Body (Community Participation) Rules, 2013

(ii)The report prepared in accordance with sub rule 22(2)(i)(b) shall be used by the Ward Committee for suggesting ideas for consideration in making of the Zoning provisions. It shall be made available on a quarterly basis to the meetings of the Ward Committee, reflecting changes since the presentation of the previous report.