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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(2)(c) in Bihar Regional Development Authority Act, 1974

(c)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by with or for the improvement Trust or Town Planning Authority and the Controlling Authority shall be deemed to have been incurred entered into or engaged to be done by, with or for the Authority;