Section 35 in Bihar Regional Development Authority Act, 1974
35. Prohibition to building without sanction.
- No person shall erect or commence to erect any building or make any addition or alteration to any building except with the previous sanction of the Vice-Chairman, and in accordance with the provision of this Chapter and the regulations made under this Act;Provided that the Authority may make separate set of Regulations for different areas or different kinds of areas.
