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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010

(3)If the conversion fee so paid as per sub-section (2) is found to be less than the fee prescribed, a notice shall be issued by the Competent Authority to the applicant within 30 days of the receipt of the application intimating him the deficit amount.