Section 41 in Bihar Regional Development Authority Act, 1974
41. Use of Land and building in contravention of plans.
- After the coming into operation of any of the development plans in a zone no person shall use or permit to be used any land or building in that zone otherwise than in conformity with such plan:Provided that it shall be lawful to continue to use upon such terms and conditions as may be prescribed by regulations made in this behalf and land or (sic).
