Section 22 in Bihar Regional Development Authority Act, 1974
22. Publication of Plan and date of its operation.
- Immediately after the Regional Plan is approved by the State Government, the State Government shall publish in such manner as may be prescribed by rules, a notice stating that the Regional Plan has been approved, and naming a place where a copy of the Plan may be inspected at all reasonable hours, and shall specify herein a date (not being earlier than sixty days from the date of the publication of such notice) on which the Regional Plan shall come into operation.
