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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(2) in Bihar Biological Diversity Rules, 2017

(2)If a dispute arises between a BMC and the Board on account of implementation of any order/direction or on any issue of policy decision, the aggrieved party may prefer an appeal in Form-V appended to these rules to the Principal Secretary/Secretary, Environment and Forest Department, Government of Bihar.