Section 14 in The Bihar Industrial Area Development Authority Act, 1974
14.
The State Government may, by Notification in the Official Gazette, make Rules to carry out the purposes of this Act and in particular provide for-(a)removal of encroachments on lands belonging to the Authority;(b)removal of unauthorised structures;(c)demolition of buildings which may interfere with the planning or which may have been erected in contravention of the Regulations of the Authority;(c1)[ Purchase of land and/or building, take a property on lease or rent.] [Added by Bihar Act No. 7 of 2018, dated 4.6.2018.](d)the submission of reports and returns by the Authority to the State Government on matters relating to the duties, powers and responsibilities of the Authority;(e)the issue of directions by the State Government laying down broad principles for the fulfilment of aims and objects of the Act.
