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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in Bihar Regional Development Authority Act, 1974

(3)Where any work is undertaken by the Authority under sub-section (1), shall be deemed to have, for the purposes of the execution of such work, all the powers which may be exercised under any law for the time being in force by the Authority referred to in sub-section (1) of section 13.