Section 13 in Bihar Regional Development Authority Act, 1974
13. Authority may give direction to the local Authorities.
(1)Notwithstanding any thing contained in any other law for the time being a force, the Authority may give such directions with regard to the implementation of any development project as (sic).(2)The Authority shall so exercise the powers of supervision referred to sub-section (1) of section 12 as may be necessary to ensure that such development project is executed in the interest of the overall development of the area and in accordance with the approved plan.
