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

State of Bihar - Subsection

Section 3(iv) in The Bihar Apartment Ownership Rules, 2004

(iv)On receipt of such declaration, the competent Authority, after following the procedure prescribed in clause (a) of sub-section (2) of section 15, shall record an order under clause (b) of sub-section (2) of section 15 in writing giving reason therefor accepting or rejecting the declaration or any amendment in the declaration.