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State of Bihar - Section

Section 47 in The Bihar State Housing Board Act, 1982

47. Supervision and centage charge.

- The Board may include in the cost of any housing or improvement scheme framed by it or any other work undertaken by it, supervision and centage charge at such rates as may be fixed by it:Provided that the rate so fixed shall not be more than twelve and a half per cent of the cost of the Scheme or work.