Section 12(1) in Bihar Regional Development Authority Act, 1974
(1)Subject to the provisions of this Act, the Authority shall be responsible for formulation, co-ordination and supervision of the execution of all planning and works relating to the development of area of part thereof and more specifically for-(a)land acquisition and development of land;(b)general improvement, works including laying and relating or modifying the streets, roads and drainage, disposal of sewage;(c)plot reconstitution schemes;(d)Housing Schemes including sub-urban and rural housing;(e)Slum Clearance and Slum Improvement Schemes;(f)Transportation schemes including riverine transport;(g)schemes for supplying essential services like water, cooking gas, electricity, etc;(h)schemes for provision of community facilities like retail and wholesale trade, hospitals educational and cultural institutions, recreational facilities (sic)(i)anti pollution schemes;(j)afforestation, gardening or any other schemes for improvement of the environmental conditions;(k)schemes for industrial business and other commercial activities.
