Section 15(1) in Bihar Agricultural and Rural Area Development Agency Act, 1978
(1)Copies of draft scheme prepared under section 14 shall be published by an officer authorised by the Agency in the office of the Agency, and in the offices of Gram Panchayats, Panchayat Samitis, Blocks and Sub-Divisional Offices within whose jurisdiction the scheme is to be executed and the lands proposed to be covered by it are situated.
