Section 77 in Bihar Regional Development Authority Act, 1974
77. Restriction of power of a local authority to make rules, regulations or bye-laws in respect of certain matters.
- Notwithstanding anything contained in any law for the time being in force, no rule, regulation or bye-law which is inconsistent with any provision of the Act or any rule or regulation made under it shall be (sic) within the area notified under sub-section (2) of Section (sic).
