Section 18 in Bihar Agricultural and Rural Area Development Agency Act, 1978
18. Subsequent changes.
- Notwithstanding anything contained in Section 17- (i) the Managing Director or any other officer authorised by the Board may make such changes in the special plan as are at any stage necessitated by the changes that may occur in the land due to any unforeseen circumstances :Provided that no such change shall be made to the prejudice of any owner without giving him any opportunity of being heard :Provided further that such changes shall be placed before the Board at its next meeting for approval.(ii)The Managing Director, or the officer authorised by the Board, if satisfied that a clerical error exists in the special plan, correct the same, either on his own motion or on the application of an interested person:Provided that such changes shall be placed before the Board at its next meeting for approval.
