Section 17(3) in Bihar Regional Development Authority Act, 1974
(3)The draft master plan shall-(a)define the various zones into which the development area is to divided for the purposes of development and indicate the manner which the land in each zone is proposed to be used (whether the carrying out thereon of development or otherwise) and the stages by which any such development shall be carried out, area.(b)serve as a basic pattern of framework within which the zonal development plans of the various zones area to be prepared.
