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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(3) in Bihar Regional Development Authority Act, 1974

(3)Subject to the provisions of this Act, the Authority shall be responsible for the preparation of a phased programme of development of agriculture, infrastructures and other works essential for the general socio-economic and physical development of rural and urban areas.