Section 8 in Bihar Regional Development Authority Act, 1974
8. Establishment of Regional and Development area and alteration of their limits.
(1)The State Government may, by notification in the official Gazette, establish areas for the purposes of this Act by defining their limits, to be known as (i) Region and (ii) Development Area, for which the Authority shall prepare a Master plan and carry out development works therein :Provided that no Military Cantonment or any part of its area required for milliary or defence purposes shall be included in such areas without the sanction of the Central Government.(2)The State Government may, by notification in the official Gazette, alter the limits of the Region and the Development Area, so as to include therein or to exclude therefrom such area as may be specified in the notification.(3)A Plan showing the boundary of the Region and the Development Area as established under this section shall be available for inspection in office of the Authority, office of the Collector and Local Authorities concerned.(4)If for purpose of decentralisation and facility of work the State Government sets up a new Regional Development Authority, whose notified area, wholly or partly, overlaps that of an existing Regional Development Authority, the newly set up Authority may function, with the dictates, referred for approval of the existing Authority, so far as if concerns the area overlapping.
