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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(1)(b) in Bihar Regional Development Authority Act, 1974

(b)to make any addition or alteration thereto, shall apply for sanction by giving notice in writing of his intention to the Vice-Chairman such from and containing such information as may be prescribed by regulations made in this behalf.