Section 30 in The Bihar State Housing Board Act, 1982
30. No housing or improvement scheme to be inconsistent with the Master Plan.
(a)No housing or improvement Scheme made under this Act, shall contain anything which is inconsistent with any of the matters included in a Master Plan sanctioned by Government under the Bihar Town Planning and Improvement Trust Act, 1951 (Bihar Act XXXV of 1951).(b)If any dispute arises whether a housing or improvement Scheme made under this Act contains anything inconsistent with any matter included in a Master Plan sanctioned under the Bihar Town Planning and Improvement Trust Act, 1951 (Bihar Act XXXV of 1951), the decision of the Government shall be final.
