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State of Bihar - Section

Section 25 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983

25.

(1)The Board shall allot property in Patna.
(2)For the purpose of allotment of property in other areas the Board shall constitute a Committee at the Divisional level to be called the Divisional Allotment Committee consisting of the following:-
(i) Commissioner of the Division -Chairman.
(ii) Managing Director or his nominee -Member.
(iii) Concerned District Magistrate -Member.
(iv) One non-official member of the Board to be nominated by theGovernment. -Member.
(v) Concerned Executive Engineer of the Board. -Convenor (Member-Secretary)