Section 31 in Bihar Regional Development Authority Act, 1974
31. Owner's obligation when dealing with land as building sites.
- If the owner of any land, including a local authority, a body corporate constituted under any law and a department of the Government utilities, sells, leases out or otherwise disposes of such land, the shall lay down and make a street or streets giving access and right of way of the owners of the plots into which the land may, be divided so as to connect them with an existing public or private street, and also provide other amenities.
