Section 64 in Bihar Regional Development Authority Act, 1974
64. Mode of recovery of money due to Authority by local authority for special purposes.
(1)Any money due to the Authority on account of fees or charge or proceeds of disposal of lands, buildings or other properties moveable or immovable or by way of rents and profits may, if the mode of recovery thereof is not expressly provided for in any other provision of this Act be recovered by the Authority as charge of land revenue.(2)The Authority shall be deemed to be a local authority within the meaning of the Bihar and Orissa General Clauses Act, 1917 (B & O. Act 1 of 1917) for the purposes of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 (Bihar Act III of 1947) the Bihar Money-Lenders Act, 1938 (Bihar Act III of 1938) the Bihar and Orissa Local Fund Audit Act, 1925 (Bihar and Orissa Act 11 of 1925) and the Local Authorities Loans Act, 1914 (Central Act IX of 1914).
