Section 3(4a) in The Bihar Industrial Area Development Authority Act, 1974
(4a)[ The Authority may, by general or special order in writing delegate to any officer of the Authority subject to such conditions, if any, as may be specified in the order, such of its powers and functions under this Act as it may deem necessary.] [Inserted by Bihar Act No. 7 of 2018, dated 4.6.2018.]
