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State of Jharkhand - Section

Section 87 in Jharkhand Building Byelaws 2016

87. Prior Commitments.

- If any Department of Government/Statutory Authority has given any commitment for a project under PPP with the prior approval of Government, but the building plan of such project has not yet been approved by the Authority as on date of enforcement of these Bye laws, such commitment shall be treated to be made under these Bye laws.