Section 78(2) in The Bihar State Housing Board Act, 1982
(2)The Managing Director may raise objections if any under the provisions of Rules, Regulations or bye-laws constituted under the Act on any plan showing the proposed construction received for his approval under the provisions of sub-section (1) within 3 months from the date of receipt of such plan and approve after the objections are met:Provided that the maximum time limit for approval of plan shall not exceed period of six months from the date of its receipt.Should the Managing Director neglect or omit for six months after the objections under sub-section (2), if any, are met to approve such plan, the Managing Director shall be deemed to have sanctioned the proposed plan absolutely.
