Section 17(2) in Bihar Regional Development Authority Act, 1974
(2)Master Plan for the entire areas or part thereof already approved a notified by the State Government under the provisions of the Bihar Town Planning and improvement Trust Act, 1951 (Bihar Act V of 1951) before the commencement of this Act, shall be deemed to have been prepared by the Authority and sanctioned by the State Government under the relevant provisions of 1 Act, till such time as the Authority modifies the Master Plan or prepares a fresh Master Plan.
