Section 4A in The Bihar Industrial Area Development Authority Act, 1974
4A. [ Industrial Area. [Inserted by Bihar Act No. 7 of 2018, dated 4.6.2018.]
(1)The Industrial Area may contain one or more of the following lands:(i)All lands acquired by the State Government and transferred to the Authority under Section 9 of the Act.(ii)All lands acquired by the Authority on lease, rent, and purchase or acquired under any form of tenancy under Section 6 (10) and Section 9 of the Act.(2)Notwithstanding anything contained in any other law, the Authority shall notify Development Control Regulation, related bye-laws, master plan and such other matters with respect to industrial planning for such Industrial Area.]
