Section 15 in Bihar Regional Development Authority Act, 1974
15. Matters to be provided in the Scheme.
- Notwithstanding anything contained in any other law for the time being in force, the schemes mentioned in sub-section (1) of section 12 may provide for all or any of the following matters, namely:-(a)the acquisition by purchase, exchange, lease or otherwise of any property necessary for or affected by the execution of the scheme;(b)the laying or relaying of any streets or roads comprised in the (sic);(c)the distribution or redistribution of sites belonging to owners of the property comprised in the scheme;(d)the closure or demolition of dwellings or portions of dwelling or any type of construction including drains, supply mains, etc unfit or dangerous for human habitation ; and(e)the demolition of obstructive buildings or for portions of buildings or streets or any type of construction.
