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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Bihar - Subsection

Section 4A(2) in The Bihar Industrial Area Development Authority Act, 1974

(2)Notwithstanding anything contained in any other law, the Authority shall notify Development Control Regulation, related bye-laws, master plan and such other matters with respect to industrial planning for such Industrial Area.]