Section 4A(1) in The Bihar Industrial Area Development Authority Act, 1974
(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.
