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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(9) in Bihar Cinemas (Regulation) Rules, 1974

(9)Land would be secured from the plot of the applicant for the purpose of the minimum breadth to roads on the basis of the master plan in a town having the same even if such minimum breadth is equal or more than the recommended planning standard. But at those places where the breadth of the existing road is less than the one recommended in the master plan then in that case permission for constructing cinema house on that road would only be given if the breadth of the existing road is not less than 9 metres.