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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(2) in Bihar Regional Development Authority Act, 1974

(2)Notwithstanding the provision of sub-section (1)-
(a)every officer or other employee serving under the improvement Trust or Town Planning Authority and the Controlling Authority under the Bihar Restriction of Uses of Land Act, 1948 (Bihar Act 23 of 1948) immediately before the date of the constitution of the Authority shall, on and from such date, be deemed to have been transferred to and become an officer or other employee of the Authority with such designation as the Authority may determine and may hold office by the same tenure, at the same remuneration and on the same terms and conditions of service as he would have held if the Authority had not been constituted, and shall continue to do so unless and until such tenure, remuneration and terms and conditions are duly altered by the Authority:
Provided that any service rendered by and such officer or other employee before the constitution of the Authority shall be deemed to be service rendered under it;
(b)anything done or any action taken (including any appointment, delegation, notification, order, scheme, permission, rule, bye-laws, regulation or form made, granted or issued) under the Bihar Town Planning and improvement Trust Act, 1951 and the Bihar Restriction of Uses of Land Act, 1943 (Bihar Act 23 of 1948) shall so far as it is not inconsistent with the provisions of this Ordinance, continue in force and be deemed to have been done or taken under the provisions of this Ordinance unless and until (sic) done or any action taken under the (sic).
(c)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by with or for the improvement Trust or Town Planning Authority and the Controlling Authority shall be deemed to have been incurred entered into or engaged to be done by, with or for the Authority;
(d)all properties movable and immovable and all rights, title and interest in any property vested in the improvement Trust or Town Planning Authority shall vest in the Authority, and all properties in possession of the improvement Trust or Town Planning Authority shall be deemed to be in possession of the Authority;
(e)all rents, fees and other sums of money due to the improvement Trust or Town Planning Authority shall be deemed to be due to the Authority:
(f)all suits, prosecutions, and other legal proceedings instituted or which might have been institution by, for or against the improvement Trust or Town Planning Authority or the Controlling Authority may be continued or instituted by, for or against the Authority;
(g)all sums charged on any property under, the Bihar Town Planning and improvement Trust Act, 1951, or the rules framed thereunder shall continue to be charged on that property and the charge shall be enforceable by the Authority;
(h)from the date the Authority comes into existence it will have the same right as the improvement Trust or Town Planning Authority had in all lands within the area notified under Section 1 which were previously held by the improvement Trust or Town Planning Authority on lease from the State Government for a certain period or the possession of which had been delivered to Trust or Town Planning Authority:
(i)all lands within the area notified under Section 1 held by any person as lessee from the improvement Trust or Town Planning Authority under a registered deed or lease for residential purpose (and not for commercial purpose or commercial - cum-residential purpose) shall be deemed to be vested in him as perpetual leases from generation to generation on payment of fee the the Authority at the rate of one rupee per square meter.
[Modified Building Bye-laws]
  25 Meters (82.0 ft.) in built up area 20 meters 25 metres
Width of plot      
  30 metres (94.4. ft.)New Area13 metres (42.64. ft.) 30 metres13 metres 30 metres13 metres
Width of front built up area.      
Road 20 metres (56.6 ft.) in New area 20 metres 20 metres
Set backs
Front.RearSides 9 metres (29.52 ft)4 metres (13.12 ft)4 metres (13.12 ft) 9 metres (29.52 ft)4 metres4 metres 9 metres4 metres4 metres
CarsScootersCycles 2% of seats8% of seats20% of seats 3% of seats10% of seats20% of seats 3.5% seats8% of seats15% of seats
Miscellaneous:
(a) Each 0.9 sq. metre (or 10 sq.ft.) of floor space of cinemahall including Balcony shall be deemed to be occupied by oneperson.
(b) The parking space provided for a car shall not be less than20 sq. metres area; and for a Scooter and Bicyles the parkingspaces provided shall not be less than 3 sq. metres, and 1.4 sq.metres respectively.
Note:Where the Master Plan/Zone Development Plan providedthat minimum proposed right of way where a construction of Cinemais permissible but the existing right of way is narrower than theabove standard, a cinema hall may be permitted only if theexisting right of way is not less than 10 metres in case of townswith 50,000 population and less and 13 metres in cases of townswith population more than 50,000.